Section 11(3) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
(3)(i)If there is only one eligible applicant for a particular plot of land, it shall be allotted to him.(ii)If there are more than one eligible applicants requiring the same plot of the land, preference shall be given to the applicant residing in the village in which land is situated, and as between each of the above categories of applicants, preference shall be given to a person who belongs to schedule caste or a schedule tribe.(iii)If there are more than one eligible applicants of the same category, allotment will be made by drawing of lots.
