Section 7(2) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(2)For the purposes of sub-rule (1) a landless person shall be deemed to be of the village, Tehsil or District where he has been residing [for the last fifteen years] [[Substituted by Notification No. F. 4(15) Col./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4) = 1996 RSCS/Part II/page 117/H. 102, for the following:-'since before 1st day of April, 1955']]:[Provided that for purposes of allotment of land in Stage-II the inter se priority of those landless persons who were eligible, and had applied for and were registered by the Allotting Authority for allotment of land in Stage-I under Rules 10 and 11 but to whom land could not be allotted due to non-availability of land in Stage-I, shall be reckoned from the date on which they had originally applied for the allotment of land in Stage-I.] [Inserted by Notification No. F. 2(9) Revenue/Col./69, dated 08.02.1982 - Rajasthan Government Gazette, Part IV-C, dated 18.02.1982, page 435.]
