Section 5 in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
5. Eligibility and Extent of Allotment.
(1)The following persons shall be eligible for allotment of Government land for agricultural purposes under these rules namely:-(i)[] [Renumbered by Notification dated 18.11.1978 - Rajasthan Government Gazette, dated 21.12.1978.] Agriculture Graduates,(ii)[] [Renumbered by Notification dated 18.11.1978 - Rajasthan Government Gazette, dated 21.12.1978.] Landless persons, and(iii)[] [Renumbered by Notification dated 18.11.1978 - Rajasthan Government Gazette, dated 21.12.1978.] Bhakra landless persons[ [(iv)] [Added by Notification dated 30.01.1978 - Rajasthan Government Gazette, dated 25.05.1978.] Ex-Serviceman](v)[ Beneficiary of the Integrated Rural Development Programme.] [Added by Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982 - Rajasthan Government Gazette, Part IV-C, dated 25.11.1982, page 525. It is wrongly mentioned as clause (vi) in the amending notification. As a matter of fact it should be clause (v).](2)Each such person may be allotted Government land upto 25 bighas (6.32 hectares):Provided that if such person holds any land anywhere, in India, he will be allotted only so much Government land as together with his existing holding does not exceed 25 bighas:Provided further that if such person is eligible for allotment of small patch, such small patch shall be allotted to him only if it is available adjacent to his existing holding.
