Section 11(3) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(3)If there are more than one applicants requiring the same plot of land, it shall be allotted to him/them according to the priorities fixed in section 101(4) of Rajasthan Land Revenue Act. but inter-se priority between the applicants of the same category, as per section 101(4) of the said Act, shall be in the following order-(a)Legal heir of a member of the Armed Forces of the Union killed in action or a disabled soldier [or a disabled ex-serviceman or a dependent of deceased defence personnel] [Inserted by Notification No. G.S.R. 61, dated 22.11.2006 (w.e.f. 24.7.1970).] [or Beneficiary of the Integrated Rural Development Programme] [Substituted by G.S.R 24, Dated 6-6-81; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 11-6-81, p. 63.].(aa)[ a [landless agriculturist] [Inserted by G.S.R. 258(53), Dated 4-3-76; published in Rajasthan Gazette Pt IV(Ga)(I), Dated 11-3-76, p. 854(169).] who is released sagri as certified by the Sub-Divisional Officer].(b)Member of the Scheduled Caste or Scheduled Tribe who is a [landless agriculturist] [Substituted by G.S.R. 188, Dated 7-1-1983; published in Rajasthan Gazette Part 4(Ga)(I) Dated 10-2-83, p. 733.].(c)Un-employed Landless Agriculture Graduate.(d)Agricultural Labourer, who is a [landless agriculturist] [Substituted by Substituted by G.S.R. 188, Dated 7-1-1983; published in Rajasthan Gazette Part 4(Ga)(I) Dated 10-2-83, p. 733.].(e)[ Non-Commissioned Ex-servicemen who has been released from the Armed Forces after having served in any rank for atleast five years] [Added by G.S.R. 258(53), Dated 4-3-76; published in Rajasthan Gazette Pt IV(Ga)(I), Dated 11-3-76, p. 854(169).].(f)Other [landless agriculturist] [Substituted by G.S.R. 188, Dated 7-1-1983; published in Rajasthan Gazette Part 4(Ga)(I) Dated 10-2-83, p. 733.] preference being given to those with lesser income.(g)A non-commissioned member of the anned force [or the Boarder Security Force] [Inserted by G.S.R. 15, Dated 17-6-75; published in Rajasthan Gazette Part IV(Ga)(I), Dated 20-6-75, p. 55.] who has rendered not less than 5 years service:[Provided that the State Government may determine the category of persons to whom alone allotment shall be made in any area of the State to be specified] [ubstituted by G.S.R. 188, Dated 7-1-1983; published in Rajasthan Gazette Part 4(Ga)(I) Dated 10-2-83, p. 733.].
