Section 17(2) in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
(2)Seventy five percent of the surplus land vesting in the State Government, after deducting the lands allotted to landless persons as defined in clause (a) of sub-rule (3), if any, shall be reserved for allotment to the landless labourers of the village belonging to the Scheduled Castes and the Scheduled Tribes [and to the released bonded labourers and to the beneficiaries of the Integrated Rural Development Programme].
