Section 11(1) in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
(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].
