Section 6 in The Rajasthan Special Assistance to Disabled Ex-Service Men and Dependants of Deceased Defence Personnel (Allotment of Lands) Rules, 1963
6. [ Extent of allotment. [[Substituted by Notification No. F. 4(13) Revenue/Col./87, S.O. 71, dated 12.05.1988 - Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 27.07.1989, page 70, w.e.f. 27.07.1989 = 1990 RSCS/Part II/page 52/H. 50, for the following:
'6. Extent of allotment. - Subject to the provisions contained in the provisions to rule 5, the scale of allotment under these rules shall be as under:-(i)- Officers of and above the rank of second lieutenant - Fifty bighas of irrigated or one hundred bighas of un-irrigated land.(ii)- Junior Commissioned Officers, including Naiks and other ranks. - Twenty five bighas of irrigated or fifty bighas of un-irrigated land.Explanation.- One bigha shall be taken as being equal to five-eighths of an acre.']]- Subject to the provisions contained in Rule 5, the disabled Ex-Serviceman and dependents of deceased defence personnel shall be allotted 25 bighas of irrigated or 50 bighas of un-irrigated land.Explanation - One bigha shall be taken as being equal to five eights of an acre.]
