Section 17(3) in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
(3)In making allotment of land, the following order of priority shallbe observed:(a)[ Persons who are in possession of land transferred to them by persons whose lands have vested in the State under the Act and who are residents of the village Panchayat in the jurisdiction of which the land is situated or residents of a village Panchayat which adjoins such a village Panchayat, in the following order of priority:- [Clauses (a) and (b) substituted by Notification No. F. 7(1) Revenue/Gr. 4/8,29 dated 22-5-1981, published in Rajasthan Gazette Extraordinary, Part IV-C(1) dated 22-5-1981, page 37 to 39 [22-5-1981].](i)residents of the village Panchayat in which the land is situated and as amongst them preference will be given to person who belong to Scheduled Castes and Scheduled Tribes:(ii)residents of village Panchayat which adjoin the village Panchayat in which the land is situated and as amongst them, preference will be given to person who belong to Scheduled Castes and Scheduled Tribes:Provided that such transfers have not been recognised by the Authorised Officer under the Act and such transferees were landless persons as defined in the Rajasthan Tenancy Act, 1955 prior to the transfer of the aforementioned land to them.Provided further that such transfers of land are genuine and are not sham, bogus or benami and are in accordance with law and were not made, in favour of any member of the transferors family.[Provided also that the total area of land to be allotted to such an eligible transferee is not in excess of the area of land transferred to him prior to 1-1-1973 by a tenant whose ceiling surplus land has vested in the State and the total area of land to be held by such transferee including the land already held by him prior to the acquisition of the transferred land does not exceed the ceiling area applicable to him.]Explanation.- Transfers, effected upto 31st December, 1972 only shall be taken into consideration for the purpose of this rule and transfers effected on or after 1st January, 1973 shall not be considered.(b)Landless labourers of the village belonging to Scheduled Castes or Scheduled Tribes, released Bonded labourers and the beneficiaries of the Integrated Rural Development Programme].(c)A landless person who is a non-commissioned member of the armed Forces or a member of the Border Security force, and who has rendered not less than five years service as such or who is an ex-serviceman.Explanation.- For purposes of this clause, "ex-serviceman" means any person who has been released from the Armed Forces after having served in any rank other than that of a Commissioned Officer (including a Junior Commissioned Officer or equivalent rank) in the Indian Armed Forces for at least five years.(d)a landless person who does not hold any land, whether in his own name or in the name of any member of the joint family.(e)Any other landless person residing in the village in which the vested land is situated.(f)A tenant of contiguous plot of land holding landless than the ceiling area applicable to him.(g)Any other landless person and persons identified as refugees and certified to be such by a competent officer designated in this behalf by the State Government and granted Indian Citizenship:Provided that if there are more than one applicants belonging to the same category for the same land, the land shall be allotted to the applicant whose application was received first:Provided further that no allotment of land shall be made so as to result in the allottee getting or holding land in excess of the ceiling area applicable to him.
