Section 8(2) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
(2)(a)No person shall be entitled as of right to allotment of lands under these rules or to the acquisition of tenancy rights.(b)The Government may reserve any particular area of unoccupied land for any special purpose or may order its allotment or a preference in allotment to any particular class of persons or tenants.(c)[ Nothing contained in these rules shall at any time and in any manner, limit the powers of the State Government to dispose of any Government land in any manner it deems fit.] [Inserted by Notification No. dated 16.02.1976 - Rajasthan Gazette dated 26.02.1976.][Provided that Government may delegate the powers of allotment in any case or a class of cases under this rule to the Colonisation Commissioner or the Collector or to any other prescribed authority, subject to such terms and conditions as maybe prescribed in this behalf.] [Added by Notification No. F. 18(3) Revenue/Col /77, dated 07.02.1981 - Rajasthan Gazette Part IV-(C), dated 12.02.1981, page 430.]
