Section 7 in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
7. Priorities for allotment.
- [(1) Priorities for allotment of Government land under these rules shall be in the following order:-(a)Temporary cultivation lease holders;[Provided that the temporary cultivation lease holder of the district in which the land to be allotted, is situated, shall be given first priority in allotment.] [Sub-rule (1) Substituted by Notification No. F. 4(2) Col./92, dated 30.6.1993 - Rajasthan Government Gazette, Part IV-C, dated 15.7.1993, page 82.](b)A landless person of the same village;(c)A landless person of the same Colonisation Tehsil/Revenue Tehsil;(d)A landless person of the same District or under the Antyodaya Scheme of the State Government, or as a beneficiary of the Integrated Rural Development Programme, who has worked for two years as paid labourer of the State Government in the construction of the Indira Gandhi Canal or in the development works connected with its command area, after he is so identified;(e)Agriculture Graduates, ex-servicemen, execrator of Indira Gandhi Canal and Bhakra Landless persons for the areas reserved for them;](f)[Landless persons of the neighbouring district;] [Sub-rule 7(1)(f) Substituted No. Notification No. F. 4(2) Col./92, dated 3.1.1995 - Rajasthan Government Gazette, Extraordinary, Part IV-C(I), dated 9.1.1995, page 367(3), w.e.f. 3.1.1995 = 1995 RSCS/ Part II/page 373/H. 254.](g)[ Landless persons of any other districts of Rajasthan excluding the persons mentioned in clause (h). [Inserted by Notification No. F. 4(2) Col./92, dated 3.1.1995 - Rajasthan Government Gazette, Extraordinary, Part IV-C(I), dated 9.1.1995, page 367(3), w.e.f. 3.1.1995 = 1995 RSCS/ Part II/page 373/H. 254.](h)Land less persons of Colonised Part of Tehsils belonging to area covered by Major and Medium Irrigation Project.](2)For the purposes of sub-rule (1) a landless person shall be deemed to be of the village, Tehsil or District where he has been residing [for the last fifteen years] [[Substituted by Notification No. F. 4(15) Col./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4) = 1996 RSCS/Part II/page 117/H. 102, for the following:-'since before 1st day of April, 1955']]:[Provided that for purposes of allotment of land in Stage-II the inter se priority of those landless persons who were eligible, and had applied for and were registered by the Allotting Authority for allotment of land in Stage-I under Rules 10 and 11 but to whom land could not be allotted due to non-availability of land in Stage-I, shall be reckoned from the date on which they had originally applied for the allotment of land in Stage-I.] [Inserted by Notification No. F. 2(9) Revenue/Col./69, dated 08.02.1982 - Rajasthan Government Gazette, Part IV-C, dated 18.02.1982, page 435.]
