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State of Rajasthan - Section

Section 47 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963

47. Terms and conditions of allotment to individual landless persons.

- The terms and conditions of allotment to individual landless persons under these rules shall be as under :-
(i)Tenure. - The allotment shall be on a khatedari tenancy and the allottee shall be entitled to all the rights, and be subject to all the liabilities of a khatedar tenant under the Act:
Provided that where the price of the land is paid in instalments, khatedari rights shall not accrue until the price with interest has been paid in full
(ii)Liability to pay rent. - The allotment shall be subject to the payment of rent at the sanctioned rent-rates applicable to the land:
Provided that if the existing assessment of the land is at rates applicable to uncultivated land, he shall have to pay rent at the lowest class of cultivated land to which the land will belong when brought under cultivation.
(iii)Price of the land. - The allottee shall have to pay the price of the land at the following rates :-
(a) Unirrigated (Barani) land .. 30 times the sanctioned rent-rates, for the lowest class ofBarani land in the village.
(b) Well irrigated (Chahi) land .. 30 times the sanctioned rent-rates for, the Chahisoil-class to which the land belongs.
(c) Land falling under some medium or minor irrigation project. .. 40 times the sanctioned rent-rates, for the soil-classto which the land belongs.
(d) Land falling under some major irrigation project. .. 60 times the sanctioned rent-rates, for the soil-class towhich the land belongs.