Section 17A(2) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(2)Small patches of land more than [five bighas of irrigated land or ten bighas of un-irrigated land] [Substituted by Notification No. F. 4(10) Col./95, dated 5.5.99-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 19.5.99, page 29(2) = 1999 RSCS/Part II/page 415/H. 350 for the following: 'two acres of irrigated land or four acres of un-irrigated land'.] or portions thereof, may be allotted to landless persons of the same chak in the following order, namely :-(i)landless persons belonging to the Scheduled Castes or Scheduled Tribes;(ii)other landless persons:Provided that among landless persons of clauses (i) and (ii) above, T. C. lease-holders shall have an inter se priority:Provided also that if landless persons of the prescribed priority are not available in the same chak, landless persons of an adjoining chak may be allotted land according to the prescribed priority.]
