Section 42 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
42. Allotment of vested land to co-operative societies.
- Where allotment is made to a co-operative society, it shall be made in accordance with the provisions of the Rajasthan (Allotment of Land to Co-operative Societies) Rules, 1959, as published under Revenue Department Notification No. F. 2(17) Revenue B/59, Dated 20-5-1959, subject to the modification that, in addition to the payments mentioned in the, said rules, the cooperative society will also be required to pay premium at the rates mentioned in Rule 47.
