Section 10(5) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
(5)Subject to the availability of land, the allotting authority shall, after consulting the Advisory Committee, make reservation-wise allotment of Government land to persons mentioned in the list referred to in sub-rule (4) out of the land entered in the list prepared under sub-rule (1) of rule (4). In doing so, except where any Government land has been reserved for any specific purpose or class of persons under Rule 5, the allotting authority shall allot land by drawing lots mentioned in sub-rule (6).
