Section 6A in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978
6A. [ Reservation of land for Scheduled Caste/Scheduled Tribe. [[Substituted by Notification No. F. 4(18) Revenue/Col./76, dated 25.06.1981 - Rajasthan Gazette, Extraordinary, Part IV-(C), dated 02.07.1981, page 85, for the following:
'6A. Reservation of land for Scheduled Castes and Scheduled Tribes. - Notwithstanding anything contained in rule 6, the Stale Government land as is situated within the radius of eight miles of a town or city having population of more than ten thousand, for the persons belonging to Scheduled Castes and Scheduled Tribes and the remaining land shall be allotted to other eligible landless persons.']]- Notwithstanding anything contained in Rule 6, the State Government may reserve 25% of the Government land, which is situated within a radius of 12 KM from the periphery of a city having population of one lakh persons or more, or within a radius of 8 Km from the periphery of a town having a population of fifty thousand or more but less than one lakh persons, or within a radius of 3 Km from the periphery of a town having population of twenty five thousand or more but less than fifty thousand persons for the persons belonging to Scheduled Castes or Scheduled Tribes. The remaining land shall be allotted to other landless persons eligible for allotment.] [Inserted by Notification No. F. 4(10) Revenue/Col./75, dated 27.12.1982 - Rajasthan Gazette, Extraordinary, Part IV-(C), dated 11.01.1983, page 333.]
