Section 8 in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970
8. Disposal of applications.
(1)The Assistant Colonisation Commissioner shall scrutinise all applications received by him within the prescribed time and shall verify the correctness of particulars mentioned therein with reference to relevant entries in the land records and may also for this purpose conduct necessary enquiry as he may deem [proper] [Substituted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95, for 'necessary'.] with regard [to] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] the rights and eligibility of the applicant for allotment under these Conditions. A joint family shall, for the purpose of its existing holdings, as also for allotment of land under these Conditions, be deemed to be one person and shall be dealt with accordingly.(2)Applications received after the prescribed time shall be rejected.(3)The Assistant Colonisation Commissioner shall within two months of the notified period submit all applications received by him within the prescribed time to the Allotting Authority along-with his report on each such application and his recommendations for acceptance or rejection thereof giving reasons therefor.(4)The Allotting Authority shall then consider each such application and may, for reason to be recorded in writing either reject or accept such application.(5)Separate list of applicants whose applications have been accepted or rejected shall be affixed on the Notice Board of the Allotting Authority on the same day the order is passed in respect thereto and such publication shall be deemed to be sufficient notice of the order to the applicant for all purposes; Provided that the Allotting Authority shall not proceed to execute his orders of acceptance until the expiry of 15 days from the date of publication of the said lists.
