Section 21 in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
21. Allotment of vested land to landless persons.
- The surplus land vested in the State Government under section 16 shall [after reserving such extent of surplus land as may be considered necessary by it for purposes directed towards the promotion of agriculture welfare of agricultural population and economic development of the area] [Inserted by Rajasthan Act No. 16 of 1981] be allotted on priority basis amongst, landless labourers of the village particularly to the members of scheduled castes and schedules tribes by such authority, in such manner, to such extent and subject to such terms and conditions as may be prescribed.
