Section 12 in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
12. [Principles to be followed in making allotment] [Added by Notification No. F. 22 (6) Revenue/Col./65, dated 21.10.1967-Rajasthan Gazette Part IV(C), dated 23.11.1967.].
- While allotting Government lands as far as possible small blocks of lands scattered over the village will be first disposed of either to their present temporary' cultivation lease holders of the same or adjoining villages or to other landless tenants and after these smaller blocks are disposed of allotment of lands of larger blocks will be next taken up in continuity from one end of each block of Government land so that compact blocks of allotted and unallotted lands may be maintained and creation of pockets of allotted lands within blocks of unallotted lands and vice versa are, as far as possible avoided.
