Section 8A in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
8A. [ Allotment by Government in special cases. [Added by Notification dated 20.06.1970-Rajasthan Gazette, dated 16.07.1970.]
- Notwithstanding anything to the contrary contained in these rules, the State Government may make allotment of Government land under these conditions to any person as a special case, without drawing lots.]
