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[Section 16]
[Entire Act]
State of Rajasthan - Subsection
Section 16(1) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
| (i) | Those cultivating Government lands since 50 before December31, 1947 | 50 Bighas (two Murrabas) of the joint familyconsists of[adult male members] [Substituted by Notification No. F. 6 (77) Revenue B/54, dated 08.12.1956-Rajasthan Gazette, Part IV(C), dated 20.12.1956.]not exceeding five who haveattained the age of 18 years and if the joint family consists ofmore than five[adult male members] [Substituted by Notification No. F. 6 (77) Revenue B/54, dated 08.12.1956-Rajasthan Gazette, Part IV(C), dated 20.12.1956.]an additional area of 15Bighas per head may be allotted to the tenant for each of (headditional Adult male member of the family, who has attained theage of 18 years. |
| (ii) [ [[Substituted by Notification No. F.20(9) Col./98, dated 27.9.2001-Rajasthan Gazette Extraordinary, Part IV-C(I), dated 29.10.2001, page 139(3) = 2002 RSCS/Part II/page 153/H. 138 for the following:'(ii) - Those cultivating Government lands since after 31st December, 1947. - 25 Bighas (One Murraba) if the joint family consists of adult male members not exceeding three who have attained the age of 18 years and if the joint family consists of more than three adult male members an additional area of 15 Bighas per tie ad may be allotted (o the tenant for each of the additional adult male member of the family who has attained the age of 18 years.']] | Those cultivating Government lands since after 31st December,1947. | (a) A temporary cultivation lease holders shallbe allotted land to the extent to which he is eligible underthese rules out of the land comprised in his temporarycultivation lease: |
| Provided that is such lease holder holds suchlease land less than 15 bighas he will seek allotment as alandless person for the balance of land to make up the deficiencyin the extent of land to which he is eligible along-with otherlandless persons. | ||
| (b) If an adult son/adult unmarried daughter ofa temporary cultivation lease holder is eligible for allotment ofGovernment land under these rules and after allotment of land tohis father there remains any surplus land out of the landcomprised in the temporary cultivation lease of the father, suchsurplus land may be allotted to the adult son/ adult unmarrieddaughter to the extent to which he is eligible, in-case, thereare more than one such adult son/adult unmarried daughter, suchsurplus land shall be allotted to them as co-tenants. | ||
| Explanation.- In this sub-rule, the expression "(adultson/adult daughter)" means a son/daughter who has attainedthe age of majority according to the Indian Majority Act, 1875 onor before 1.1.85.] |