Section 7 in The Rajasthan Colonisation (Mahi Project Government Lands Allotment and Sale) Rules, 1984
7. Programme for allotment and preparation of list.
(1)Allotment of the Government land shall be made only out of command/un-command land.(2)The allotting authority shall from time to time fix such time and date as it deems proper for inviting applications for allotment of Government land for any specific purpose or class of persons keeping in view the priorities as laid down in Rule 6 and such dates may be different for different areas, purpose or class of persons.(3)The Allotting Authority shall prepare village-wise list in Form I of all Government land available for allotment. In case any such land is reserved by the State Government for any specific purpose or Class of persons, the list for the same shall be prepared separately.
