(1)Lands available for disposal may be granted for agricultural purposes under these rules to a person.-(i)who has attained the age of eighteen; and(ii)[ whose gross annual income does not exceed rupees eight thousand; and] [Item (ii) of sub-rule (1) substituted by GSR 314, dated 10-12-1987, w.e.f. 11-12-1987.](iii)who is either a bona fide agriculturist cultivating the land personally or has bona fide intention to take up personal cultivation; and(iv)who is not a sufficient holder:[[Provided that in the case of ex-servicemen and soldiers land may be granted if the gross annual income of the applicant does not exceed rupees two lakhs, so however, there shall be no income limit for grant of land to applicants who are widows or other dependants of soldiers who have died in action and in the case of ex-servicemen who have become totally handicapped in action.] [Proviso to sub-rule (1) substituted for the proviso by GSR 382, dated 7-11-1970, w.e.f. 12-11-1970.]Provided further that the extent of land granted to any person shall not together with the land already held by such person exceed the limits prescribed for a sufficient holder in Rule 2(15).]
