Section 10(1) in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978
(1)Except in cases falling under Rule 6, the following order of priority shall be observed in the allotment of Government land under these rules :-(i)displaced agriculturists,(ii)[ Persons identified as Beneficiaries of the Integrated Rural Development Programme.] [[Substituted by Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982 - Rajasthan Gazette, Part IV-(C), dated 25.11.1982, page 524, for the following :-'(ii) person identified under Antyodaya Scheme of the State Government for assistance.']](iii)landless persons.
