Section 14A(1) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(1)Notwithstanding anything to the contrary contained in these rules, medium patch of Government land may be allotted to a tenure tenant whose tenure land adjoins such medium patch, subject to the ceiling area [index price]:[Provided that if the tenant of the adjoining land fails to apply for the allotment of medium patch, the Allotting Authority may allot such medium patch to the tenure tenants of the same Chak or of the adjoining Chak subject to the ceiling limit:Provided further that if more than one tenant apply for the allotment of the same medium patch, the allotment shall be made by sealed bid to the highest bidder subject to the ceiling limit.] [[Substituted by Notification No. F. 4(10) Col./95, dated 10.5.2001-Rajasthan Gazette Extraordinary Part IV-C(I), dated 16.6.2001, page 45(5), w.e.f. 10.5.2001 = 2001 RSCS/Part II/page 601/H. 517 for the following expression:'Provided that if more than one tenant of the adjoining land apply for the allotment of the same medium patch, the allotment shall be made by sealed bid to the highest bidder subject to the ceiling limit']].
