Section 5 in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978
5. Persons eligible for allotment of Government land.
- [(1)] [Renumbered by Notification No. F. 4(13) Revenue/Col./83, dated 25.11.1983 - Rajasthan Gazette, Extraordinary, Part IV-(C), dated 26.11.1983, page 242.] The persons eligible for allotment of Government lands under these rules shall be:-(a)landless tenants including landless tenants belonging to Scheduled Castes and Scheduled Tribes;(b)displaced agriculturists;(c)Panchayat and Panchayat Samitis;(d)unemployed landless agricultural graduates;(e)released Sagris;(f)[ Beneficiary of the Integrated Rural Development Programme.] [[Substituted by Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982 - Rajasthan Gazette, Part IV-(C), dated 25.11.1982, page 524, for the following :-'(f) persons identified under Antyodaya Scheme of the Stale Government for assistance.']](2)[ The land belonging to a member of a Scheduled Caste or a Scheduled Tribe which vests in the State Government under Sections 175 and 176 of the Rajasthan Tenancy Act, 1955 and under Sections 13 and 14 of the Rajasthan Colonisation Act, 1954, shall be allotted only to a member of a Scheduled Caste or a Scheduled Tribe respectively, in accordance with the provisions of these rules] [Inserted by Notification No. F. 4(13) Revenue/Col./83, dated 25.11.1983 - Rajasthan Gazette, Extraordinary, Part IV-(C), dated 26.11.1983, page 242.].
