Section 16(iv) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
(iv)[ (a) The small patches of Government land up to 2 acres or less shall be allotted to a tenant of contiguous field or holding by charging the market price provided that the land covered by such small patch is not recorded as Pasture land, or Cremation ground or Burial ground or Play ground or land acquired for public purpose. [Added by Notification dated 06.05.1977 - Rajasthan Gazette, dated 15.05.1977.]
