Section 18(1) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(1)The Sub-Divisional Officer shall suo-moto confer Khatedari rights upon allottees after ten years of allotment provided that the allottee fulfills all the terms mid conditions of allotment during this period [:]][Provided that the person, to whom land was allotted as temporary cultivation lease holder or permanent allottee in colony area and such area was later on excluded from colony area, has continuous possession over the said land prior to 1.1.2001, such person shall be entitled to receive khatedari rights under these rules upto the celling limit applicable under the Rajasthan Imposition of Celling on Agricultural Holding Act, 1973.] [Inserted by Notification No. G.S.R. 41, dated 31.5.2008 (w.e.f. 24.7.1970).][x x x] [Deleted by No. F. 6(12) Revenue 6/91/32, Dated 6-11-96.]
