Section 16B in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
16B. [ [Allotment of land on the death of a tenant who held a temporary cultivation lease] [Substituted by Notification No. F. 6 (77) Revenue II/54, dated 29.11.1957-Rajasthan Gazette, Part IV(C), dated 12.12.1957.].
(1)Where the tenant to whom a temporary cultivation lease was granted has died but his widow or daughters or male lineal descendants are in continuous possession thereof and have been cultivating it ever since the death of the said original tenant without getting the lease re-granted in their favour, such widow or daughter or male lineal descendants of the deceased tenant shall be deemed to be temporarily cultivation lease holders of the land and allotment thereof shall be made in their favour in accordance with the provisions of Rule 16.(2)When the allotment was made to one of the brothers living jointly at the time of allotment as Mukhia of the joint family and he dies issue less, the brothers of the deceased allottee who have been in continuous possession and been cultivating the land since the death of deceased allottee without getting the lease re-granted in their favour shall be deemed to be the temporary cultivation lease-holders of the land and allotment thereof shall be made in their favour in accordance with the provisions of Rule 16.]
