Section 2(o) in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970
(o)"Government land" shall mean all lands belonging to or vesting in the State Government under the provisions of the Biswedari Act excepage those in which Khatedari rights have been acquired by or conferred upon any person under the provisions of Biswedari Act or under the Rajasthan Tenancy Act, 1955;(oo)[ "Index price" means the market value of the land determined, from time to time, by the District Level Committee constituted under the provisions of the Rajasthan Stamp Rules, 1955 with respect to land of similar soil class for the area in which the land to be allotted is situated;] [Inserted by Notification No. F. 4(10) Col./95, dated 5.5.99-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 19.5.99, page 29(8), = 1999 RSCS/Part II/page 417/H. 352.] and
