Section 20(1A) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(1A)[ Notwithstanding anything contained in these rules, the cultivation who were conferred khatedari rights during the process of "Bhoo Abhilekh Sansodhan" in Ajmer district in the period of 1970 to 1972 and subsequently whose Khatedari were cancelled and land was recorded as Sivai Chak in revenue record, the Sub-divisional officer on the advice of the advisory committee may regularise such land in favour of such cultivators upto 15 bighas. But in case where the land exceed 15 bighas, the excess land may be regualrised in favour of their adult on 01.1.2000 and such land shall be entered in their Joint tenancy. Provided that total area of land already held by such tenant and land so regularised shall not exceed ceiling area applicable to them under the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973.] [Inserted by Notification No. G.S.R. 76, dated 28.9.2001 (w.e.f. 24.7.1970).]
