Section 19 in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
19. Allotment of small strips or patches of unoccupied land adjoining fields of tenants.
- Notwithstanding anything contained in the foregoing rules, a small strip, or path of land adjoining the field of a Khatedar tenant may on an application by, such tenant be allotted to him by the Sub-Divisional Officer in consultation with the Advisory Committee, on Khatedari basis and a copy of the order of allotment in Form V-A may be given to the allottee on recovery of a fee of Rs. 5/-and mutation shall be sanctioned on realisation or prescribed mutation fee:Provided that-(i)the land covered by such a small strip or patch is not recorded as pasture land, or cremation ground, or burial ground, or play ground, or land acquired for public purpose:(ii)the small strip or patch ad joining the fields of more than one Khatedar tenants and more, one of such tenants having applied for allotment of such small strip or patch, the land shall be put to auction and the bidding in such auction shall be confined to the Khatedar tenants of adjoining fields to whose fields it would form a proper accretion rendering such field more compact or regular in shape and such small strip or patch shall subject to the provisions of the next succeeding clause, be given to the highest bidder:(iii)the total area of land already held by such tenant together with the area of the small strip of patch applied for shall not exceed the ceiling area applicable to such Khatedar tenant: and(iv)the tenant, agrees to pay for such small strip of patch, rent-at the sanctioned rent rate applicable or if the land is unassessed, rent at the lowest barani rate of adjoining land [and premium at 20 times the rent-rates applicable to the lowest barani. land in the neighbourhood or if the land has been put to auction, the amount of premium determined at the auction whichever is higher] [Inserted by G.S.R. 23, Dated 17-5-76; published in Rajasthan Gazette Part IV(Ga)(1), Dated, p. 97.].
