Section 3 in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
3. Scope of the Rules.
- These rules shall govern tin allotment of unoccupied Government lands for agricultural purposes in area other than those declared as a colony under clause (ii) of section 2 of the Rajasthan Colonisation Act, 1954 (Rajasthan Act 27 of 1954) and other than lands falling in the areas mentioned in the proviso to section 15 and in section 15-A of the Rajasthan Tenancy Act, 1955 (Act 3 of 1955) or in any notification issued thereunder.
