Section 15 in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
15. [ [Allotments to landless Displaced Persons] [Substituted by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.].
- Displaced person who are landless tenants, whether residing in the project area or at any other place in Rajasthan, if eligible for allotment of lands under this rules should as far as possible be allotted evacuee lands available in the project area. Where such lands are not available, such displaced persons may, on production of a certificate of non-availability of evacuee lands duly issued by the Settlement Officer (Evacuee Property) Sri Ganganagar be allotted lands out of Government lands in accordance with the order of priorities laid down in Rule 13.]
