Section 11 in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
11. Eligibility and order of priority for allotment.
(1)The land shall be allowed only to a [landless agriculturist] [Substituted by G.S.R. 188, Dated 7-1-1983; published in Rajasthan Gazette Part 4(Ga)(I) Dated 10-2-83, p. 733.] [x x x] [Deleted by No. 6(19) Revenue/6/92/4, Dated 31-1-97; published in Rajasthan Gazette Part IV-C., Dated 13-2-97, p. 249(3).] [x x x] [Deleted by G.S.R. 97, Dated 23-1-86; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 28-1-86, p. 419.] [x x x] [Deleted by No., Dated; published in Rajasthan Gazette Part IV(Ga)(I). Extraordinary, dated 28-1-76, p. 309.](2)If there is only one applicant for a particular plot of land, it shall be allotted to him.(3)If there are more than one applicants requiring the same plot of land, it shall be allotted to him/them according to the priorities fixed in section 101(4) of Rajasthan Land Revenue Act. but inter-se priority between the applicants of the same category, as per section 101(4) of the said Act, shall be in the following order-(a)Legal heir of a member of the Armed Forces of the Union killed in action or a disabled soldier [or a disabled ex-serviceman or a dependent of deceased defence personnel] [Inserted by Notification No. G.S.R. 61, dated 22.11.2006 (w.e.f. 24.7.1970).] [or Beneficiary of the Integrated Rural Development Programme] [Substituted by G.S.R 24, Dated 6-6-81; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 11-6-81, p. 63.].(aa)[ a [landless agriculturist] [Inserted by G.S.R. 258(53), Dated 4-3-76; published in Rajasthan Gazette Pt IV(Ga)(I), Dated 11-3-76, p. 854(169).] who is released sagri as certified by the Sub-Divisional Officer].(b)Member of the Scheduled Caste or Scheduled Tribe who is a [landless agriculturist] [Substituted by G.S.R. 188, Dated 7-1-1983; published in Rajasthan Gazette Part 4(Ga)(I) Dated 10-2-83, p. 733.].(c)Un-employed Landless Agriculture Graduate.(d)Agricultural Labourer, who is a [landless agriculturist] [Substituted by Substituted by G.S.R. 188, Dated 7-1-1983; published in Rajasthan Gazette Part 4(Ga)(I) Dated 10-2-83, p. 733.].(e)[ Non-Commissioned Ex-servicemen who has been released from the Armed Forces after having served in any rank for atleast five years] [Added by G.S.R. 258(53), Dated 4-3-76; published in Rajasthan Gazette Pt IV(Ga)(I), Dated 11-3-76, p. 854(169).].(f)Other [landless agriculturist] [Substituted by G.S.R. 188, Dated 7-1-1983; published in Rajasthan Gazette Part 4(Ga)(I) Dated 10-2-83, p. 733.] preference being given to those with lesser income.(g)A non-commissioned member of the anned force [or the Boarder Security Force] [Inserted by G.S.R. 15, Dated 17-6-75; published in Rajasthan Gazette Part IV(Ga)(I), Dated 20-6-75, p. 55.] who has rendered not less than 5 years service:[Provided that the State Government may determine the category of persons to whom alone allotment shall be made in any area of the State to be specified] [ubstituted by G.S.R. 188, Dated 7-1-1983; published in Rajasthan Gazette Part 4(Ga)(I) Dated 10-2-83, p. 733.].
