Section 6(5) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(5)[ the Lands belonging to a member of Scheduled Caste or Scheduled Tribe which vests in the State Government under Sections 175 and 176 of the Rajasthan Tenancy Act, 1955 and under Sections 13 and 14 of the Rajasthan Colonisation Act, 1954, shall be allotted only to a member of a Scheduled Caste or Scheduled Tribe respectively, in accordance with the provisions of these rules.] [Added by Notification No. F. 4(13) Revenue/Col./83/I, dated 25.11.1983 - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 26.11.1983, page 243.]
