Section 14B in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
14B. [ [Inserted by Notification No. F. 4(1) Col./96, dated 26.11.2004-Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 31.1.2005, page 141(9) = 2006 RSCS/Part II/page 173/H. 147.]
(1)Notwithstanding anything contained in these rules and subject to the specific or general directions of the Government, the allotting authority instead of ejecting a trespasser from the small and medium patch land occupied by adjacent tenant and allow him to retain possession of the whole or part of such land subject to the extent of the ceiling area applicable to the allottee under the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Rajasthan Act II of 1973).Provided that such trespasser has been in continuous possession of the trespassed land for five or more years upto 30.6.2004.(2)Upon regularisation in the manner indicated in sub-rule (1), the trespassers shall be deemed to have been allotted the land so regularised under these rules and shall be governed by the terms and conditions prescribed in these rules.(3)Such trespasser upon regularisation shall bound to pay [the price at the prevalent rates recommended by the District Level Committee constituted under clause (b) of Rule 2 of the Rajasthan Stamp Rules, 2004, or the rates approved by the Inspector General of Stamp under sub-rule (1) of Rule 58 of the Rajasthan Stamp Rules, 2004, or the rates determined by the State Government under sub-rule (2) of Rule 58 of the Rajasthan Stamp Rules, 2004 whichever is higher] for land of a similar soil class in the neighbourhood.]
