Section 2(ix) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(ix)"Landless tenant" means a bonafide agriculturist by profession who is resident of Rajasthan since before the 1st April, 1955, and who cultivates or can reasonably be expected to cultivate land personally but who does not hold any land, whether in his own name or in the name of any member of his joint family, anywhere, and who is not a sub-tenant of any land, owner or land-holder holding tenure khata under proprietary, Mourusi or Khatedari rights and is not liable to ejectment under the provisions of the Rajasthan Tenancy Act, 1955 or under any other law for the time being in force in the area in which the land is situate or who holds only a fragment, [on land measuring less than 15 bighas.] [Inserted vide Rajasthan Government Gazette IV-C, Extraordinary, date 9-8-1968, page 406. The amendment shall always be deemed to have been made w.e.f. 18-12-1967.]
