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State of Rajasthan - Section

Section 19 in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967

19. Extent of Allotment.

(a)Government lands in the Indira Gandhi Canal Project Colony, shall be allotted to the following different categories of tenants in the scale shown against each of them:-
(i) Bhakra landless tenants (i) 15 bighas in each case.
(ii) Panchayat Samitis (ii) 75 bighas of Irrigated land.
(iii) Landless tenants including landless tenants of ScheduledCastes and Tribes. (iii) 15 bighas of command land in each case.
(iv) [ [Added by Notification No. F. 22 (54) Revenue-colo/64, dated 2-6-1970, vide G.S.R. 20, Published in Rajasthan Gazette, Extraordinary, Part IV-C(I) dated 1-6-1970, pages 79 to 82.] Unemployed Graduates in Agriculture (including unemployedGraduates in Agricultural Engineering) (iv) 25 Bighas of Command land in each case.]
Tenure tenants who hold land less than 15 bighas in their khatas and the whole or part thereof is with a sub-tenant, not liable to ejectment, shall be allotted so much of Government land as would render their khatas equal to 15 bighas, in each case in the same village or chak and price will be charged as prescribed under these Rules.