(1)Out of the land in the land pool, the Gram Sabha shall allot 19/20th portion of the lands donated to the donors thereof, as specified in the declarations made under section 8, unless such-donors have signified their consent to accept a lesser portion of the land for their personal cultivation.(2)The Gram Sabha may, allot more than 19/20th portion of the lands donated with or without payment of the price thereof, if the Gram Sabha considers it fit so to do.(3)The Gram Sabha may, in accordance with the regulations made in that behalf, allot any land forming part of the land pool, to any landless person or group of landless persons preferably to a co-operative farming society of such landless persons registered or deemed to be registered under the Rajasthan Co-operative Societies Act, 1965 (Rajasthan Act 13 of 1965), for personal cultivation.(4)[ x x x] [Omitted by Rajasthan Act No. 19 of 1984](4)[] [Renumbered by Rajasthan Act No. 19 of 1984.] Any person aggrieved by any allotment under this section may make an application to the Gram Sabha to that effect: and the Gram Sabha shall on receipt of such application, refer the matter for decision to the Gramdan Board.(5)[] [Renumbered by Rajasthan Act No. 19 of 1984.] The decision of the Gramdan Board shall be final and binding on the parties.
