Section 16(1) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(1)The Rajasthan Colonisation (General Colony) Conditions, 1955, shall apply to all allotments of land made under these rules.[(1-a) In case where allotment of land is made to a married agriculturist, the allotment shall be made in the joint name of husband and wife and the allottee, in such case, shall be deemed to be joint allottee.] [Inserted by Notification No. F. 4(17) Col./97, dated 11.9.2002-Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 27. = 2003 RSCS/Part II/page 2/H. 3.]
