Section 11 in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
11. Reservation and priorities.
(1)The applicants belonging to the Scheduled Castes and Scheduled Tribes and to [beneficiaries of the Integrated Rural Development Programme] [Substituted by G.S.R. 54, Dated 9-7-1981; published in Rajasthan Gazette Part 4(Ga)(1), Dated 16-7-81, p. 223.] shall be entitled to the allotment of the plots to the extent of 30% of the total area available for allotment. However, where the area applied for and allotted to the applicants belonging to this class falls short of 30% of the total area the balance of area may be treated as unreserved and allotted as such.[(1-A) The Ex-servicemen shall be entitled to the allotment of 10% of the total area of allotment. However, where the area applied for the allotted to the applicants belonging to this class falls short of 10% of total area the balance of the area may be treated as unreserved and allotted as such] [Inserted by G.S.R. 88, Dated 31-12-1985; published in Rajasthan Gazette Part 4(Ga)(I), Dated 6-1-86, p. 34].(2)[ Where the number of applications received is more then the number of plots available for allotment the order of priority amongst the applicants shall be decided on the basis of residence. First preference shall be given to inhabitants of the Panchayat where the Saline area is situated to be followed by inhabitants of the concerned Tehsil District and State in that order.After sorting out the applications in accordance with priorities as above, the allotment shall be made by draw of lots] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.].(3)[x x x] [Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]
