Section 8 in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
8. Terms of Allotment.
(1)(a)Subject to the provisions contained in the Act, these rules and the terms and conditions specified in the Rajasthan Colonisation (General Colony) Conditions, 1955, allotments of Government lands under these rules shall be on permanent basis, the allottee being eligible ultimately to the conferment of khatedari rights subject, however, to special terms and conditions, which might hereafter be imposed by the Government.(b)All allotments of Government land made in the Indira Gandhi Canal Project area before the commencement of these rules on a permanent basis, irrespective of the area allotted to each allottee, shall be deemed to have been made under these rules and the allottee shall be liable to the payment of price of such land at the rates provided for in Rule 1(23).(2)(a)No person shall be entitled as of right to allotment of land or to a grant or to become a tenant under these rules and to the acquisition of tenancy rights and the Government of Rajasthan reserves to itself and retains absolute discretion in the selection of tenants for allotment in respect of the lands in a colony.(b)Notwithstanding anything contained in these rules the Government reserves to itself the right of resewing any land for any special or specified purpose or to order its allotment to one class of persons or tenants in preference to any other class of persons or tenants.
