Section 16(3) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
(3)In making allotment of land under sub-rule (2), the following order of priority shall be observed :-(a)A landless person or agricultural laborer who is in possession of the land under a transfer by the landowner which is not recognised under clause (i) of section 7A or which is null and void under clause (ii) of the said section.(b)Co-operative agricultural society.(c)A landless person who is a member of Armed Forces of the Union of India.(d)A landless person or agricultural laborer residing in the village in which the land vested is situated and who does not hold any land whether in his own name or in the name of any member of his joint family.(e)Other landless person and agricultural laborer residing in the village in which the land vested is situated.(f)A tenant of contiguous plot of land holding landless than the ceiling area applicable to him.(g)Any other landless person:Provided that if there are more than one applicant belonging to the categories mentioned in clauses (b) to (g) for the same land, allotment shall be made to the applicant whose application was received first.
