Section 12 in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
12. Extent of Allotment.
- [Except as otherwise provided in these rules the extent of the land to be allotted] [Substituted 'The extent of the land to be allotted' by Notification No. G.S.R. 54, dated 6.9.2007 (w.e.f. 24.7.1970).] shall not be more than [4 hectares] [Substituted '10 acres' by Notification No. G.S.R. 61, dated 22.11.2006 (w.e.f. 24.7.1970).], subject to the condition that, in no case, the total area to be allotted under these rules, together with the area already held by the allottee or his national share if the land is held by other members of the joint family, shall exceed [4 hectares] [Substituted '10 acres' by Notification No. G.S.R. 61, dated 22.11.2006 (w.e.f. 24.7.1970).] No allotment in favour of a minor shall be made except in cases covered by rule 11(a). As far as possible the land to be allotted will not be less than [2 hectares] [Substituted '5 acres' by Notification No. G.S.R. 61, dated 22.11.2006 (w.e.f. 24.7.1970).] of unirrigated land:Provided that.-[***] [Deleted '(i)' by Rajasthan Notification No. G.S.R. 69, dated 15.9.2001 (w.e.f. 24.7.1970).][***] [Deleted '(ii) I bigha for the purpose of this proviso will be taken to equal to 5/8 of an acre' by Notification No. G.S.R. 61, dated 22.11.2006 (w.e.f. 24.7.1970).][***] [Deleted 'Provided further that a disabled ex-serviceman or dependent of a deceased defence personnel may be allotted land upto 3 hectare of irrigated land or 6 hectare of un-irrigated land.' by Notification No. G.S.R. 54, dated 6.9.2007 (w.e.f. 24.7.1970).][Provided also that in the areas of Barmer, Jodhpur, Churu, Pali, Jaislamer, nagaur, Bikaner and Jalore districts not covered by any Irrigation Project the miximum area of agricultural land to be allotted under these rules shall not exceed 6 hectares.] [Inserted by Notification No. G.S.R. 61, dated 22.11.2006 (w.e.f. 24.7.1970).][Explanation. - For the purpose of this rule one [acres] [Added by G.S.R. 56, Dated 2-7-71; published in Rajasthan Gazette Part IV-C(1), Dated 31-5-73, p, 97.] of irrigated land will be treated as equal to two acres of unirrigated land].
