Section 16A(3) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(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.
