Section 13(1) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(1)Except in cases where any reservation has been made of Government land or lands for any specific purpose or for allotment to any particular class of persons or tenants and provided that the allottee is not otherwise disqualified under these rules for an allotment, in making allotment of Government lands preference shall be given to a person already cultivating Government lands personally under a temporary cultivation lease over a landless tenant.
