Section 14(2) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(2)[ In case more than one tenants apply for the allotment of the same small patch, allotment shall be made to the tenant of same murabba.] [[Substituted by Notification No. F. 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 for the following:-'(2) In case more than one tenants apply for allotment of same small patch, allotment shall be made by auction and it shall be allotted to the highest bidder'Note.-The above substituted sub-rule (2) was earlier substituted by No. Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46, for The following:-'(2) In case there are more than one such tenant applying for allotment of the same small patch, allotment shall be made by drawl of lots amongst them.']]
