Section 2(xii) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(xii)"Bhakra landless" means landless tenant as defined in sub-rule (vi) of Rule 2 of the Rajasthan Colonisation (Bhakra Project Government Lands Allotment and Sale) Rules, 1955 who was eligible to allotment of land under the said rules but who could not be allotted land to Bhakra Project Area.
