Section 6 in The Rajasthan Colonisation (General Colony) Conditions, 1955
6. Selection of tenants.
(1)No person shall be entitled as of right to a grant or to become a tenant and the Government of Rajasthan hereby reserves of itself and retains absolute discretion in the selection of tenants for the land referred to in this statement.(2)All grants, whether by way of Ghair Khatedari tenancy or conferment of Khatedari rights or otherwise, shall be subject to the following exceptions and reservations and the Government hereby absolutely except and reserves to itself out of and in respect of the lands.
