Section 12(4) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(4)[ The Assistant Colonisation Commissioner having jurisdiction shall scrutinise the applications submitted to him by the Colony Tehsildar and shall forward them to the Allotting Authority with his recommendation for acceptance or rejection as the case may be giving reasons therefor,] [Substituted with retrospective effect (18-12-1967) vide Rajasthan Government Gazette, IV-C, Extraordinary, dated 9-8-1968, page 406.][x x x] [Deleted with retrospective effect (18-12-1967) vide Rajasthan Government Gazette, IV-C, Extraordinary, dated 9-8-1968, page 406.]
