Section 9(5) in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970
(5)If a Ghair Dakhilkar tenant of the category (a) and (b) mentioned in clause (1) above holds land as Ghair Dakhilkar which together with any other land held by him is less than 25 bighas, he shall be allotted an additional area of land at the price or premium at the rate prescribed under condition [x x x] [Words 'No.' deleted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.] 10, to complete his holding upto 25 bighas [provided that land is available in any chak carved out of a village which he is a resident or chaks of the village adjoining the village of the resident of the applicant.] [Substituted by Notification dated 28.01.1971-Rajasthan Gazette, Part IV-(C), dated 18.02.1971.]
