Section 3 in The Rajasthan Land Development Corporation (Special Loan) Regulations, 1978
3. Eligibility for grant of special loan.
- A land holder may be provided with special loan by the Rajasthan Land Development Corporation for meeting the proportionate cost of works, if the Corporation is satisfied that the land holder is unable to raise an ordinary loan. The expression 'ineligible farmers' means farmers not eligible for ordinary land development loans for one reason or the other and are generally classified under one or more of the following categories:-(i)Farmers without any valid titles: (Such a situation arise as a result of oral sales, benami sales, sales without permission under the Tenancy Act, etc.);(ii)Protected tenants, illegal occupants and minors without guardians in the case of ryotwari tenure or patta lands;(iii)Farmers occupying lands where there are difficulties in deciding the authority which would be able to mortgage inami or temple lands for obtaining loans;(iv)Farmers occupying Government lands which have not so far been assigned or government lands assigned but which land revert to government in case the assignees mortgage the land for any purpose;(v)Farmers occupying lands alienated by women before the promulgation of the Hindu Succession Act, 1966;(vi)Land holders holding lands under the Land Ceiling Act of various States;(vii)Land holders unable to get institutional finance because of heavy indebtedness to institutional sources which are to be cleared before obtaining finance for further capital investment; and(viii)Farmers who are unwilling to apply for land development loans.
