Section 6(4) in Rajasthan Land Revenue (Permanent Allotment of Evacuee Agricultural Lands) Rules, 1963
(4)Where the evacuee agriculture lands have been vested in the State Government but such lands are in illegal possession of unauthorised persons as trespassers, such lands shall be allotted by the Sub Divisional Officer in consultation with the Advisory Committee by charging an amount @ 50% of market price prevalent in the area subject to a maximum limit of 15 bigha. In case of such allotment involving lands more than 15 bigha full market price prevalent in the area will be charged for the land in excess of 15 bigha of such lands:Provided that 50% of the above price shall be charged from S.C., S.T. and BPL allottees.[Provided further that [10%] of the above price shall be charged from small farmer and marginal farmer and [5%] [Substituted '(12.5%)' by Rajasthan Notification No. G.S.R. 10, dated 23.3.2018 (w.e.f. 11.4.1963).] of the above price shall be charged from Scheduled Caste and Scheduled Tribes and BPL category of small farmer and Marginal farmer in rural areas.Explanation. - For the purposes of this proviso,-
