Section 16A in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
16A. [ [Exemption] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.].
(1)[Subject to the provisions of Rule 14 [ii] [Added by Notification No. F. 6 (77) Revenue II/54, dated 29.11.1957-Rajasthan Gazette, Part IV(C), dated 12.12.1957.] no person shall be allotted any land under Rule 16 out of the Government lands held by him under a temporary cultivation lease if he has not been cultivating the lease land personally.][Provided that if a temporary tenant could not secure physical possession in time of the land temporarily allotted to him before the 31st December, 1952, by a competent authority owing to any legal proceedings, obstruction or trespass by other persons or any other reason beyond his control but has subsequently obtained possession under the terms of the said allotment and since then has been cultivating it personally, shall be deemed to be cultivating the said land personally for the period of such dispossession.] [Added by Notification No. F. 6 (77) Revenue/A/54, dated 04.09.1957-Rajasthan Gazette, Part IV(C), dated 26.09.1957.](2)No Government land shall be allotted to any tenant or a family under Rule 16 in excess of the Government land actually held by him under a temporary cultivation lease on 15th June, 1955:Provided that no temporary [or tenure] [Substituted by Notification No. F. 6 (77) Revenue B/54, dated 08.12.1956-Rajasthan Gazette, Part IV(C), dated 20.12.1956.] tenant to whom land is allotted under sub-rules (1) and (2), or Rule 16 shall be allotted less than [15] [Substituted by Notification No. F. 6 (77) Revenue B/54, dated 08.12.1956-Rajasthan Gazette, Part IV(C), dated 20.12.1956.] Bigha [x x x] [Omitted by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.] if Government land is available for the purpose in the village.(3)Where any tenant to whom Government land is to be allotted under Rule 16 also holds any tenure or sub-tenancy land, no Government land shall be allotted to him under the Rule 16 unless he agrees to consolidate them both in one block. This rule may, however, be relaxed if either, for purpose of such consolidation, no Government land is available in the vicinity of the tenure or sub-tenancy land held by the tenant or if the land available is, in the opinion of the colony Tehsildar, of a much inferior quality than the land which he may have to vacate for the purpose.
