Section 8(2) in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978
(2)Subject to the terms and conditions specified in the Rajasthan Colonisation (General Colony) Conditions, 1955, all allotments of Government land under these rules shall be on a permanent basis the allottee being eligible lo the conferment of Khatedari rights unless otherwise stated. All allotments so made shall be subject to the special terms and conditions, if any, further imposed by the Government.[(2-a) In case where allotment of land is made to a married agriculturist, the allotment shall be made in the joint name of husband and wife and the allottee's, in such case shall be deemed to be joint allottee's.] [Inserted by Notification No. F. 4(13) Col./88, dated 11.9.2002 - Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 24 = 2002 RSCS/Part II/page 792/H. 622.]
