Section 11(2) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
(2)Notwithstanding anything contained in rule 1 above at least 50 per cent of waste land will be allotted to landless poor, agricultural labour ex-servicemen, small and marginal farmers belonging to same village or the adjoining villages in the same order of priority. As far as possible at least 50 per cent of these allottees shall be persons belonging to scheduled caste/scheduled tribe wherever available.
