Section 21A(9) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(9)[ Notwithstanding anything contained in these rules, the cultivators who got khatedari rights as per the provisions of Section 12 of the Rajasthan Land Reforms and Jagir Resumption Act, 1952 and said section was omitted by Act No. XIII of 1954 with effect from 18th day of February, 1952 and if the said cultivators or his successors or their transferees is landless and continuously in possession and cultivating the said land personally, the allotting authority may on advice of Advisory Committee instead of ejecting him, allot the whole or part" of that land, subject to ceiling limit, on payment of twenty five percent of the reserve price in case of member of Scheduled Castes, Scheduled Tribes, Other Backward Classes and Below Poverty Line families and on payment of fifty percent of the reserve price in case of others, by adjusting the amount already deposited, if any.] [Inserted by Notification No. F. 4(4) Col./04, dated 3.10.2008-Rajasthan Gazette Extraordinary Part IV-C(I), dated 13.10.2008, page 181(2). [w.e.f. 3.10.2008] = 2009 RSCS/Part II/page 682/H. 352.]
