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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(5)(b) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(b)[ If an [adult son/ adult daughter] [Substituted by Notification dated 18.11.1978 - Rajasthan Government Gazette, dated 21.12.1978.] of a temporary cultivation lease holder is eligible for allotment of Government land under these Rules and after allotment of land to his father there remains any surplus land out of the land comprised in the temporary cultivation lease of the father, such surplus land may be allotted to the [adult son/adult daughter] [Substituted by Notification No. E. 4(15) Col./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4) = 1996 RSCS/Part II/page 117/H. 102.] to the extent to which he is eligible. In case, there are more than one such [adult son/ adult daughter] [Substituted by Notification No. E. 4(15) Col./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4) = 1996 RSCS/Part II/page 117/H. 102.], such surplus land shall be equally allotted between them as co-tenants. The remaining land to which such [adult son/ adult daughter] [Substituted by Notification No. E. 4(15) Col./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4) = 1996 RSCS/Part II/page 117/H. 102.] may be eligible under these Rules will be allotted to him along-with other eligible persons of the same priority to which he belongs and in the manner provided in clauses (c) and (d).]