Section 13 in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
13. Persons eligible to allotment of Government lands.
(1)Except in cases where any reservation has been made of Government land or lands for any specific purpose or for allotment to any particular class of persons or tenants and provided that the allottee is not otherwise disqualified under these rules for an allotment, in making allotment of Government lands preference shall be given to a person already cultivating Government lands personally under a temporary cultivation lease over a landless tenant.(2)For purposes of fixing priority for allotment amongst landless tenants, the eligible allot-tees shall categorised into the following groups viz:-[Group A] [Substituted by Notification No. F. 6 (77) Revenue/A/54, dated 04.09.1957-Rajasthan Gazette, Part IV(C), dated 26.09.1957.](a)[ Landless persons of the village, Tehsil or the district respectively, identified as a beneficiaries 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.](aa)[] [Inserted and Renumbered by Notification No. F. 4(13) Revenue/Col./76, dated 19.09.1978-Rajasthan Gazette Part IV(C), dated 28.09.1978.] Inhabitants of the village living therein since before 1947.(b)Inhabitants who settled permanently in the village in and after 1947, [but before 31st December, 1952] [Added by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.].(c)Inhabitants of the adjoining villages living therein since before 1947.(d)Inhabitants of the adjoining villages who settled permanently in the said villages in and after 1947, 6[but before 31st December, 1952].(e)Inhabitants of other villages in the Tehsil living therein since before 1947.(f)Inhabitants of other village in the Tehsil who settled therein permanently in or after 1947, [but before 31st December, 1952] [Added by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.].(g)Inhabitants of other Tehsils of the Bhakra Project area living therein since before 1947.(h)Inhabitants of the other Tehsil of the said Project area who settled therein permanently in or after 1947, [but before 31st December, 1952] [Added by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.].Group BResiding outside the Project Area(a)Inhabitants of the un-commanded areas of Tehsils Hanumangarh, Bhadra, Nohar and Suratgarh.Group CResiding in other parts of Rajasthan(a)Inhabitants of border area of Districts Bikaner and Churu uPart a 15 miles dePart from the fringe of the Project Area.(b)Inhabitants of other Tehsils of Bikaner, Churu and Ganganagar Districts, excluding villages commanded by Gang Irrigation System.(c)Landless tenants of other pressure areas of Rajasthan, and in making allotment of Government lands to landless tenants Group "A" shall receive priority over Group "B", Group "B" shall receive priority over Group "C" and within the group themselves allotment shall be made in order of preference as set out serially in each group.(d)[ Inhabitants of Villages the area whereof is commanded by Gang Irrigation System, [living therein since before 31st December, 1952] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.],(e)displaced persons residing in the project area since before 31st December, 1952.(f)other displaced persons residing in any place in Rajasthan who have been duly registered in Rajasthan.][Provided, that a landless tenant who does not hold any tenure land anywhere in Rajasthan or such land as he holds is less than 2Vi acres of irrigated land or 5 acres of unirrigated land shall be given preference within the category specified in sub-rule (2) which appertains to him. ] [Added by Notification No. F. 4(10) Revenue/Col./75, dated 27.12.1982-Rajasthan Gazette Extraordinary Part IV(C), dated 11.01.1983, page 333.](3)Where there are more than one applicant of the same class for any land, it shall be allotted by auction to the highest bidder amongst all such applicants.Note:- The auction shall be for the premium to be paid over and above price and instalments fixed and the bid amount of premium will be liable to be paid down in cash immediately the auction is sanctioned in favour of the bidder. No person will be allowed to bid unless he has deposited Rs. 5/- per bigha as earnest money for honouring his bids.
