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State of Rajasthan - Act

The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957

RAJASTHAN
India

The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957

Rule THE-RAJASTHAN-COLONISATION-CHAMBAL-PROJECT-GOVERNMENT-LANDS-ALLOTMENT-AND-SALE-RULES-1957 of 1957

  • Published on 13 November 1957
  • Commenced on 13 November 1957
  • [This is the version of this document from 13 November 1957.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957Published vide Notification No. F. 6(465) Revenue (A) B/57 dated 13-11-1957, published in Rajasthan Gazette, Part 4-C, dated 5-12-1957In exercise of the powers conferred by section 28 of the Rajasthan Colonisation Act, 1954 (Rajasthan Act XXVII of 1954), the Government of Rajasthan is pleased to make the following rules, namely :-

Part A – 1. Short title and commencement.

(1)These rules may be called the Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957.
(2)They extend to the whole of the area to be irrigated by the Chambal Project Canals consisting of the villages given in the Schedule annexed hereto.
(3)They shall come into force on the date of their publication in the Rajasthan Rajpatra.

2. Interpretation.

- In these rules, unless there is anything to the contrary in the subject or context:-
(i)"Act" means the Rajasthan Colonisation Act, 1954 (Rajasthan Act XXVII of 1954).
[(i-a) "Advisory committee" includes a committee constituted by Rule 10(3).] [Added by Notification No. dated 17.10.1975 - Rajasthan Gazette dated 21.10.1975.]
(ii)"Allotting authority" means the Collector as defined in section 2 (i) of the Act.
[(ii-A) "Beneficiary of the Integrated Rural Development Programme" means a person who has been identified as being below the subsistence level and included in the Integrated Rural Development Programme and certified as such by the Collector or his authorised representative.] [Added by Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982 - Rajasthan Gazette Part IV-(C), dated 25.11.1982, page 528.]
(iii)"Colony Tehsildar" means an officer appointed as a Tehsildar in the Colonisation Department.
(iv)"Colony Naib-Tehsildar" means an officer appointed as Naib-Tehsildar in the Colonisation Department.
(v)"Commanded area" means land shown as such by the Irrigation Department, in their command statement with reference to the Chambal Irrigation Project.
(vi)"Displaced agriculturist" means a person who has been displaced from his agricultural holding due to the construction of the Chambal Project or its canals or other works connected therewith, and has not been compensated in any other way for his lands. It includes a land-holder whose lands may have been submerged in the reservoirs constructed on the project or acquired for the construction of canals, their distributaries or other minor water courses, and who has not been otherwise compensated therefor.
(vii)"Government land" means and includes all unoccupied lands, common village lands, lands let out temporarily after the commencement of the Rajasthan Tenancy Act, 1955, and also lands let out for temporary cultivation or lands covered by leases granted for any specific period or under any specified condition if such period of lease has expired or the land has been resumed on account of non-observance of the conditions, and all such lands of the resumed jagir villages in which no khatedari rights have been conferred on any tenant and which have been entered in the Settlement or Land Records as "Bilanami", "Maqbuza thikana", or maqbuza jagirdar.
[(vii-A) "Integrated Rural Development Programme" means a programme undertaken by the State Government to identify the poorest persons subsisting below the poverty line, as well as the subsistence level, and residing in a rural area, and to provide productive assets and benefits for their economic upliftment.] [Added by Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982 - Rajasthan Gazette Part IV-(C), dated 25.11.1982, page 528.]
(viii)"Landless tenant" means a bona fide agriculturist by profession who cultivates or can reasonably be expected to cultivate land personally and who does not hold any land in his own name or in the name of any member of his joint family for cultivation:
[Provided further that a released Sagri as certified by the Sub-Divisional Officer will be treated as landless tenant of that village.[Provided further that the following categories of persons shall not be deemed to be landless tenants, namely:-
(a)an employee other than a casual or work charged employee of the Government or of a commercial or industrial establishment or concern, his wife and children dependent on him;
(b)a person who has sold, or otherwise transferred, the whole or part of the land hold by or allotted to him other than land transferred to or acquired by the Government or statutory bodies, and thereby reduces the size of his holding to become a landless tenant.]
Explanation. - For the purpose of this proviso 'Sagri' means the bonded labourer as defined in the Bonded Labour System (Abolition) Act, 1976 (Central Act 19 of 1976).] [Added by Notification No. dated 27.08.1976 - Rajasthan Gazette dated 02.09.1976.]
(ix)"Temporary tenant" means a person holding Government land under a lease sanctioned in his favour by a competent authority after the commencement of the Rajasthan Tenancy Act, 1955 or who otherwise holds land either under a temporary lease or as a Ghair Khatedar tenant.

3. Application of General Colony Conditions.

- The Rajasthan Colonisation (General Colony) Conditions, 1955 issued under sub-section (2) of section 7 of the Act, shall, mutatis mutandis, apply to all allotments and sale of lands made under these rules.

4. Preparation of list of Government lands.

(1)The allotting authority shall prepare a village-wise list of all Government lands in Form I, [showing separately the land situated within the radius of 8 miles of city or town having population of more than ten thousand.] [Inserted by Notification No. dated 20.09.1978 - Rajasthan Gazette dated 20.09.1978.]
(2)He shall then divide the Government lands into the following classes:-
(a)Cultivable.
(b)Fit for being made culture-able.
(c)Fit for growing forests.
(d)Suitable for abadi.
(e)Gullies and ravines, fit for being made culture-able on clearing.
(f)Ghair Mumkin.

5. Exclusion and Reservation.

- [(1)] [Renumbered and added by Notification No. F. 4(13) Revenue/Col./83/III, dated 25.11.1983 - Rajasthan Gazette Extraordinary Part IV-(C), dated 26.11.1983, page 240.] From the list of Government lands prepared under Rule 4, the allotting authority shall exclude lands of the following categories:-(a)Lands reserved for village forests under section 28 of the Rajasthan Forest Act, 1953 (Rajasthan Act XIII of 1953).(b)Lands reserved for pasture to be provided under section 92 of the Rajasthan Land Revenue Act, 1956.(c)Lands of categories mentioned under clauses (c), (d) and (f) of sub-rule (2) of Rule 5.
(2)[ The land belonging to a member of a Scheduled Caste or Scheduled Tribe which vests in the State Government under Sections 175 and 176 of the Rajasthan Tenancy Act, 1955, and under Sections 13 and 14 of the Rajasthan Colonisation Act, 1954, shall be allotted only to a member of a Scheduled Caste or Scheduled Tribe respectively in accordance with the provisions of these rules] [Renumbered and added by Notification No. F. 4(13) Revenue/Col./83/III, dated 25.11.1983 - Rajasthan Gazette Extraordinary Part IV-(C), dated 26.11.1983, page 240.].

6. Rectangulisation.

(1)The allotting authority shall divide the culture-able Government lands into rectangles of 10 acres each, shall number each rectangle and enter them in a register in Form II.
(2)He shall prepare a list in Form III of the other culture-able Government lands that cannot be divided into rectangles of the above size.

7. Disposal.

- The plots of culture-able Government lands that cannot be divided into rectangles, and such percentage of rectangles as the State Government decides, shall be reserved for sale by auction and the remaining percentage of rectangles shall be disposed of by allotment.

Part B – Allotment

8. Terms of allotment.

(1)Subject to the terms and conditions specified in the Rajasthan Colonisation (General Colony) Conditions, 1955, all allotments of Government land under these rules shall be on a permanent basis, the allottee being eligible to the conferment of khatedari rights unless otherwise stated. All allotments so made shall be subject to the special terms and conditions, if any, further imposed by the Government.
(2)
(a)No person shall be entitled as of right to allotment of lands under these rules or to the acquisition of tenancy rights.
(b)The Government may reserve any particular area of unoccupied land for any special purpose or may order its allotment or a preference in allotment to any particular class of persons or tenants.
(c)[ Nothing contained in these rules shall at any time and in any manner, limit the powers of the State Government to dispose of any Government land in any manner it deems fit.] [Inserted by Notification No. dated 16.02.1976 - Rajasthan Gazette dated 26.02.1976.]
[Provided that Government may delegate the powers of allotment in any case or a class of cases under this rule to the Colonisation Commissioner or the Collector or to any other prescribed authority, subject to such terms and conditions as maybe prescribed in this behalf.] [Added by Notification No. F. 18(3) Revenue/Col /77, dated 07.02.1981 - Rajasthan Gazette Part IV-(C), dated 12.02.1981, page 430.]
(3)[ In case where allotment of land is made to a married Agriculturist, the allotment shall be made in the joint name of husband and wife and the allottee, in such case, shall be deemed to be joint allottee.] [Added by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary Part IV-C(I), dated 1.11.2002, page 129(3) [w.e.f. 23.10.2002] = 2003 RSCS/Part II/page 43/H. 43.]

9. Procedure for allotment.

- The allotting authority shall, before taking up the allotment of land in any particular area issue a proclamation in Form IV of his intention of doing so. Copies of the said proclamation shall be affixed on the notice boards of the allotting authority and the Tehsil concerned and in a conspicuous place in the village concerned, and it shall be proclaimed by beat of drum in the village or villages in which the lands to be allotted are situated.
(2)The proclamation shall, so far as may be, specify the area available for allotment.

10. Application for allotment.

(1)Within [fifteen days] [[Substituted by Notification No. F.4(12) Revenue/Col./75, dated 11.03.1981 - Rajasthan Gazette Part IV-(C), dated 19.03.1981, page 492.The amendment made for a temporary period by amending Notification No. F. 4(1) Revenue/Col./83, dated 16.04.1986 - Rajasthan Gazette Part IV-(C), dated 05.06.1986, page 75, Notification No. F. 4(1) Revenue/Col./83, dated 21.07.1987 - Rajasthan Gazette Part IV-(C), dated 10.12.1987, page 360 & Notification No. F. 4(1) Revenue/Col./83, dated 21.07.1987 - Rajasthan Gazette Part IV-(C), dated 01.06.1989, page 23 substituting 'fifteen days' by 'seven days' have been ignored.]] from the date of the issue of the proclamation under Rule 9, any person, who considers himself entitled to allotment of Government land under these rules, may submit to the Colony Tehsildar of the area, an application in writing for such allotment and the Colony Tehsildar shall, after making necessary enquiries as to the claims of the applicant for allotment, submit, within two months, all such applications with his comments to the allotting authority:[Provided that the State Government may by notification reduce notice period from fifteen days to 7 days, and may further direct Colony Tehsildar to submit all applications with his comments immediately to the Allotting Authority.] [Inserted by Notification No. F. 4(12) Revenue/Col./88, dated 29.12.1988 - Rajasthan Gazette Part IV-(C), dated 21.09.1989, page 116.][(1-a) Where an applicant is a married agriculturist, the application for allotment shall be submitted in the name of both husband and wife.] [Added by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette Extraordinary Part IV-C(I), dated 1.11.2002, page 129(3). [w.e.f. 23.10.2002] = 2003 RSCS/Part II/page 43/H. 43.]
(2)All applications for allotment under these rules shall be in Form V.
(3)[ Allotments to be in consultation with the Advisory Committee. - (1) All allotment of Government land shall be made by the Allotting Authority in consultation with an Advisory Committee consisting of:-
(a)A Member of Rajasthan Legislative Assembly in whose constituency, the land proposed to be allotted is situated;
(b)Pradhan of the Panchayat Samiti in whose jurisdiction such land falls;
(c)Sarpanch of the Panchayat in whose jurisdiction such land falls;
(d)A Scheduled Caste or Scheduled Tribe Member of the Rajasthan Legislative Assembly belonging to the District in which the land is situate as may be nominated by the State Government; and
(e)Colonisation Tehsildar of the Tehsil in which the land is situate.
(2)The Allotting Authority shall be the Chairman of the Advisory Committee and the Colonisation Tehsildar shall act as Member-Secretary of the Committee.
(3)For making allotments in consultation with the Advisory Committee, the Allotting Authority shall call a meeting of the Committee preferably at the Headquarters of the Colonisation Tehsil or Revenue Tehsil [or at any other place as may be decided by the Allotting Authority] [Added by Notification No. dated 17.10.1975 - Rajasthan Gazette dated 21.10.1975.] in which the land is situate. The member of the Advisory Committee shall be given at-least a week's notice of the meeting by registered post:Provided that if any member of the Advisory Committee fails to attend on the date fixed, the Allotting Authority shall carry on the work of allotment in consultation with such of the members as attend the meeting.
(4)Separate reservation-wise list of eligible persons shall be prepared by the Allotting Authority in Form VII and shall be placed before the Advisory Committee at such meeting.
(5)Subject to the availability of land, the allotting authority shall, after consulting the Advisory Committee, make reservation-wise allotment of Government land to persons mentioned in the list referred to in sub-rule (4) out of the land entered in the list prepared under sub-rule (1) of rule (4). In doing so, except where any Government land has been reserved for any specific purpose or class of persons under Rule 5, the allotting authority shall allot land by drawing lots mentioned in sub-rule (6).
(6)For the purpose of drawing lots, one box of suitable size will be used. This box will contain paper slips bearing name's of eligible applicants of the same category. After the Advisory Committee has satisfied themselves that slips in respect of eligible applicants for a particular plot have been duly prepared, such slips shall be rounded up in the shape of balls and put into the box and thereafter, the box shall be turned up and down so that the balls are satisfactorily mixed up. The lot will be drawn under the supervision of the Advisory Committee in the meeting and by a person selected at random from amongst persons present on the occasion. The names of the successful applicants will be recorded in the minute of the meeting. Thereafter, necessary steps will be taken for allotment of Government lands leases after calling for necessary security deposit and compliance with other instructions.
(7)The minutes of the meeting shall be recorded by the Member-Secretary and shall be signed by the Allotting Authority as well as by all the members of the Advisory Committee who may be present, if there is difference of opinion between the members, the opinion of each member present shall be recorded. Similarly in case of difference of opinion between the members of the Advisory Committee and the Allotting Authority, the Allotting Authority shall record his reasons for its disagreement before passing final orders.
(8)Separate lists of persons whose applications have been granted or rejected shall be affixed forthwith on the notice board of the Colony Tehsil or Revenue Tehsil in whose jurisdiction the land is situated. Such publication shall be deemed to be sufficient notice to the applicant of the orders passed on the applications.
(9)The Allotment order shall be issued by the Allotting Authority in Form VIII.]

11. Verification of contents of application by Colony Tehsildar.

- The Tehsildar shall, on receipt of an application for allotment, verify the particulars mentioned in the application with reference to relevant entries in the land records and may also conduct such enquiry as may be necessary for the purpose.

12. Priorities in allotment.

(1)Except in cases falling under clause (b) of sub-rule (2) of Rule 8 for the purpose of fixing priority for allotment of unoccupied land, the following order.shall be observed:-
(i)Displaced agriculturists.
(ii)[ A landless person identified as a Beneficiary of the Integrated Rural Development Programme] [Substituted by Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982 - Rajasthan Gazette Part IV-(C), dated 25.11.1982, page 528.].
(iii)[] [Renumbered by Notification No. dated 09.06.1978 - Rajasthan Gazette dated 22.07.1978.] Landless tenants.
(iv)[] [Renumbered by Notification No. dated 09.06.1978 - Rajasthan Gazette dated 22.07.1978.] Agricultural labourers.
(v)[] [Renumbered by Notification No. dated 09.06.1978 - Rajasthan Gazette dated 22.07.1978.] Ex-soldiers.
(vi)[] [Renumbered by Notification No. dated 09.06.1978 - Rajasthan Gazette dated 22.07.1978.] Khudkasht to jagirdars:
Provided that in the land in his possession a temporary tenant shall have the first preference.
(2)Allotment to persons under categories (ii), (iii) and [(iv)] [Inserted by Notification No. dated 09.06.1978 - Rajasthan Gazette dated 22.07.1978.] above shall be made in the following order of preference:-
(i)to Co-operative Societies.
(ii)to residents of the village.
(iii)To residents of adjoining villages.
(iv)To residents of the Tehsil.
Within the above four categories, first preference shall be given to the members of the backward classes:[Provided that the landless tenant who does not hold any tenure land any where in Rajasthan or such land as he holds is less than 2½ acres of irrigated land or 5 acres of unirrigated land shall be given preference within the category specified in sub-rule (2) which appertains to him.] [Inserted by Notification No. F. 4(10) Revenue/Col./75, dated 27.12.1982 - Rajasthan Gazette Extraordinary Part IV-(C), dated 11.01.1983, page 333.]

13. Allotment to displaced agriculturists.

(1)So far as possible, land of the same quality and value as may have been acquired from a displaced agriculturist shall be allotted to him.
(2)Any claims remaining unsatisfied due to paucity of land may be satisfied by payment of cash compensation.
(3)For purposes of valuation, 1 bigha of irrigated land shall be deemed to be equal to 3 bighas of Barani or culture-able fellow land.
(4)
(i)A joint family shall, for purposes of existing holdings or for allotment of land under these rules be deemed to be one person and dealt with accordingly.
(ii)When a khata is held jointly by two or more persons, for purposes of computing area held by each co-tenant or the area to the allotment of which each of them is eligible, each co-tenant shall be deemed to be in possession only of so much area of the joint khata as fails to his share.
(5)While making allotment, as far as may be possible, compact blocks shall be assigned to each allottee.

13A. [ Regularisation of certain cases of trespassers. [Inserted by Notification No. F. 4(11) Revenue/Col./88, dated 25.03.1989 - Rajasthan Gazette Part IV-(C), dated 18.05.1989, page 79.]

(1)Notwithstanding anything contained in these rules, and subject to the specific or general directions of the Government, the Allotting Authority may, [xxx], instead of ejecting a trespasser from the land occupied by him, allow him to retain possession of the whole, or part of such land subject to the extent of the ceiling area applicable to the allottee under the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Rajasthan Act II of 1973):Provided that such trespasser has been in continuous possession of the trespassed land prior to [1.1.2000] [Substituted by Notification No. F. 4(2) Col./01, dated 11.1.2008 - Rajasthan Gazette Extraordinary Part IV-C(I), dated 25.1.2008, page 159(2) = 2008 RSCS/Part II/page 377/H. 187 for the following expression: '1.1,1995'.].
(2)Upon Regularisation in the manner indicated in sub-rule (1), the trespasser shall be deemed to have been allotted the land so regularised under these rules and shall be governed by the terms and conditions prescribed in these rules.
(3)Such trespasser upon Regularisation shall be bound to pay the price at the [fifty percent of the market rate or twice the reserve price prescribed under Rule 16, whichever is higher:Provided that trespasser belonging to the Scheduled Caste/ Scheduled Tribe/ Beneficially of the T.R.D.page shall pay twenty five percent of the market rate or reserve price prescribed under Rule 16, whichever is higher.] [Substituted by Notification No. F.4 (2) Col./2001, dated 19.06.2002 - Rajasthan Gazette Extraordinary, Part IV-C(I), dated 1.7.2002, page 63, w.e.f. 19.06.2002 = 2002 RSCS/Part II/page 469/H. 480 for the expression: 'market rate'.]
(4)The price so fixed under sub-rule (3) shall be paid by the trespasser in four yearly instalments and the first of such instalments shall be payable within 30 days from the date of order of Regularisation. The subsequent instalments shall be payable on or before 15th July every year.
(5)The price of land so fixed shall be deemed to have become due from the date of order of regularisation and a simple interest at the rate 6% per annum shall be payable on the amount of the instalment which has fallen due for payment. In case the allottee does not make payment of the instalment becoming so due even after the lapse of the period prescribed, for each instalment interest at the rate of 9% per annum shall be payable on the amount of such instalment from its due dale and if the instalment continuous to fall in arrears exceeding six months the interest at the rate of 12% per annum shall be payable by such defaulter.
(6)All instalments together with interest, if any, shall be paid at the nearest Treasury or Sub-treasury.
(7)The following rates of rebate shall be allowed to the allottee:-
  Persons belonging to the S.C./S.T./Beneficiaryof the IRDP/Displaced Agriculturist/Displaced landlessagriculturists/Released Sagri Others
For payment of the whole price in one lump sum at the time ofallotment 15% 10%]

14. Scale of allotment to landless tenants.

- The following shall be the scale of allotment to landless tenants:-
(i) A family consisting of not more than 5 adult male members. 10 acres.
(ii) A family consisting of more than 5 adult male members. 20 acres.

15. Persons not eligible to allotment of Government land.

(1)No allotment of Government land shall be made to any displaced agriculturist or landless tenant even though his lands have been acquired in the project, if:-
(i)He holds 20 acres or more of commanded or irrigated tenure land in the project area at any other place.
(ii)75 acres of Barani land anywhere in Rajasthan.
(2)The claims of such persons for compensation may be settled by cash payment.

16. [ Scales of prices to be charged for different classes of land] [Substituted by Notification No. dated 18.07.1968 - Rajasthan Gazette dated 01.08.1968.].

- The following shall be the scales of prices which may be charged for different classes of Government lands allotted under these rules:
[S.No. Class of land Price per Bigha
1. Irrigated: Nehri-I, Chah I & II, Mai INehri II, Chah III, mal II &IIINehri III & IV, Mal IV, Barani Uttam Teen, Kheda, Jav 15,000/-12,000/-10,000/-
2. Unirrigated: 1. Mal-I2. Mal - II & III, Barani I &II3. Mal IV, Barani III & IV, Beed, Banjar 8,000/-6,000/-4,000/-]
[[Substituted by Notification No. F. 4(11) Col./88, dated 1.10.2001 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 8.10.2001, page 133-A(2). [w.e.f. 1.10.2001] = 2002 RSCS/Part II/page 150/H. 134'S.No. - Classes of land - Price per Bigha

1. Irrigated: - Mal I - 1000.00

- Mal II & III - 750.00- Mal IV - 400.00

2. Un-irrigated: - Mal I - 400.00

- Mal II & III - 300.00- Mal IV - 150.00']][Provided that Government land situated within a radius of 12 Km from the periphery of a city having population of one lakh persons or more, or within a radius of 8 KM from the periphery of a town having population of fifty thousand persons or more but less than one lakh persons or within a radius of 3 KM from the periphery of a town having population of twenty five thousand persons or more but less than fifty thousand persons and allottee to any landless person other than persons of a Scheduled Caste or Scheduled Tribe, the Scale of Price to be charged shall be four times of the reserve price, fixed by the Government for that class of land, but from an allotted belonging to Scheduled Caste or Scheduled Tribe the Scale of price shall be double of the reserve price mentioned above.] [[Substituted by Notification No. F.4(12) Revenue/Col./75, dated 11.03.1981 - Rajasthan Gazette Part IV-(C), dated 19.03.1981, page 492 for the following:-'Provided that for Government land, situated within the radius of eight miles of a town or city having population of more than ten thousand allotted to any landless persons other than the persons of Scheduled Castes and Scheduled Tribes, the scale of price to be charged shall be four times of the reserve price fixed by the Government for that class of land but from an allottee belonging to Scheduled Castes and Scheduled Tribes, the scale of price shall be double the reserve price mentioned above.']]

16A. [ Recovery of price. [Substituted by Notification No. F. 4(12) Revenue/Col./88, dated 06.12.1988 - Rajasthan Gazette Part IV-(C), dated 31.08.1989, page 93.]

- The reserve price in Rule 16 shall be realised in 10 equal half yearly instalments and the first instalment, shall be commencing from the year in which the irrigation water is let out for such land or two years after the date of allotment, whichever is later.]

16B. [ Recovery of land development cost. [Added by Notification No. F.4(12) Revenue/Col./75, dated 11.03.1981 - Rajasthan Gazette Part IV-(C), dated 19.03.1981, page 492.]

- In case where the cost of development of the allotted land has been borne by the State Government the cost shall be payable by the allottee at the rates prescribed by the State Government from time to time, along-with the instalment of the price of the land.]

17. [ Appeal and Revision. [[Substituted by Notification No. F.4(12) Revenue/Col./75, dated 11.03.1981 - Rajasthan Gazette Part IV-(C), dated 19.03.1981, page 492, for the following:-

'17. Appeal and Revision. - (1) Any person aggrieved by an order of allotment made by the Allotting authority may within 30 days of the date of such order, appeal to the Commissioner, whose decision shall be final.']]
(1)Any person aggrieved by an order of allotment made by the Allotting Authority may, within 30 days from the date of such order, appeal to the Revenue Appellate Authority.
(2)Any person aggrieved by an order of the Revenue Appellate Authority may, within 60 days from the date of such order, file revision to the Board of Revenue for Rajasthan.]

17A. [ [[Deleted by Notification No. F. 4(24)Revenue/Col./82, dated 26.9.95 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 31.10.95, page 131 (2) = 1996 RSCS/Part II/page 52/H. 36 the existing provision was:

'17-A. Any person against whom an order cancelling his allotment of land has been passed or whose application for allotment of lands has been rejected by the Allotting Authority, and such order or decision of the Allotting Authority has been upheld in the first appeal, shall, if he prefers a second appeal or a revision, deposit 25% of the reserve price of such land as security in the Government Treasury and furnish copy of the treasury challan with the memo of Appeal, Revision or Review. In case of his failure to make such deposit the second appeal or the revision or review shall not be entertained'.]]x x x]

Part C – Sale

18. Sale of plots of less than 10 acres.

- Plots of less than 10 acres or other plots reserved under clause (b) of sub-rule (2) of Rule 8, or under Rule 7, shall be disposed of by sale by public auction as provided in rules following.

19. Issue of notice of sale by auction.

(1)The Allotting Authority shall issue a notice of sale in Form VI giving full details of the land to be sold by public auction, viz. the khasra number or the number of the chak number of the square or kila and the date, time and place of auction.
(2)[ The notice shall be signed and sealed by the Allotting Authority, and shall be affixed on the notice board of his office, and copies of the notice shall be affixed on the notice board of the Tehsil, and on the notice board of the village panchayat, if any. The contents of the notice shall be made widely known in the locality in which the land proposed to be sold is situated, [(i) by affixing copies thereof at some convenient place on or near about such land and in other conspicuous public places in the locality, (ii) by beat of drum and (iii) by an advertisement in two newspaper having wide circulation in the locality.] [Substituted by Notification No. dated 16.11.1968 - Rajasthan Gazette dated 19.12.1968.]

20. Officer conducting the auction.

- Sales by public auction under these rules shall be held by the Allotting Authority or by [an officer] [Substituted by Notification No. dated 16.11.1968 - Rajasthan Gazette dated 19.12.1968.] appointed by him for the purpose with the approval of the State Government.

21. Conditions of sale.

- The following shall be the conditions of sale under these rules,-
(a)All lands sold under these rules shall be subject to the provisions of the Act and of the Rajasthan Colonisation (General Colony) Conditions, 1955 and of these rules.
(b)Land may be put up for sale in one lot or in several lots or in lots other than those shown in the notice and the Allotting Authority shall be competent to withdraw any lot or lots from sale without assigning any reason:
[Provided that small patch of 2 acres or less shall be allotted to a tenant of contiguous field or holding by charging 10% over and above the reserved price, but if there are more than one claimant for such small patch, it will be given to the highest bidder by inviting auction amongst such claimants having contiguous field or holding thereto:Provided further that the conditions laid down in sub-clause (ii) of clause (d) hereunder shall not be applicable in such cases.] [Substituted by Notification No. dated 19.01.1968 - Rajasthan Gazette dated 15.02.1968.]
(c)No land shall be put up for sale until the State Government has fixed a reserved price therefor. The sale price shall be the reserved price determined by the State Government or the price offered in open auction, whichever is higher.
(d)No person shall be allowed to bid unless he-
(i)deposits an earnest money amounting to five per cent of the total reserved price of each plot of land in cash. This earnest money shall be refunded on the spot to the unsuccessful bidders at the conclusion of the auction;
(ii)signs a declaration before the officer conducting the auction that he does not hold any land in his own name or in the name of any member of the joint family or if he holds land the total area of the land already held and of the land that he wishes to purchase at the auction shall not exceed the area prescribed for the Tehsil concerned for purposes of clause (a) of section 180 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955), and that he undertakes to cultivate the land personally.
(e)No person shall, at any auction, retract his bid and if any dispute arises, the land shall be put up to auction again at the last undisputed bid.
(f)[ The highest offer shall be communicated to the Collector and the sale shall not be complete unless the offer is accepted by the Collector: [Substituted by Notification No. dated 10.08.1962 - Rajasthan Gazette, dated 07.02.1963.]
Provided that the Collector shall not, without the approval of the State Government, accept an offer which is less than ten percent over the reserved price.]
(g)The State Government reserves the right to reject any bid without assigning any reason therefor or to withdraw any lots or plots from auction at any time without assigning any reason.
(h)[ A sum equal to twenty-five per cent or the purchase price shall have to be deposited in cash on the date the bid is closed; fifteen per cent of the purchase price shall be paid within one month of such date and the remaining sixty per cent in two equal instalments, that is to say, thirty per cent of the purchase price one year after such date and the remaining thirty per cent at the close of the second year. The amount payable in instalments shall bear interest at [nine per cent, per annum] [Substituted by Notification No. dated 03.09.1966 - Rajasthan Gazette dated 06.04.1967.] and the interest shall be payable along-with the instalment of the purchase price:
Provided that the concession of payment in instalments with interest as above may also be extended to all sales by auction effected after the 21st of October, 1961.]
(i)Should any purchaser fail to observe or comply with any of the foregoing conditions, his deposit shall be forfeited to the State Government, which may have the land re-sold by a public auction, and any deficiency of price which may result on such resale shall be made good and paid by the defaulting purchaser.
(j)If it is discovered at any time that the declaration referred to in clause (d) is false than the excess, and if the purchaser fails to cultivate the land personally, then the whole of the land sold may be resumed by the Government without payment of any compensation.

22. [ Powers of cancellation. [Inserted by Notification No. dated 20.09.1975 - Rajasthan Gazette dated 25.09.1975.]

(1)If at any time, it is discovered that any allotment of Government land was made under these rules upon an incorrect statement of facts made in the application or in the affidavit or any other document produced by an allottee, the Allotting Authority may order cancellation of such allotment and may also order re-entry upon and taking possession of the land without payment of any compensation:Provided that no order mentioned at sub-rule (1) to the prejudice of any person shall be passed without giving such person an opportunity of being heard.]The ScheduleList of Villages in which Rajasthan Colonisation (Chambal Project Government Lands allotment and Sale) Rules, 1957, apply.District Bundi, Tehsil - BundiName of the Villages. - 1. Silor, 2. Devpura, 3. Nanakpura, 4. Chatrapura, 5. Balapura, 6. Beldavpura Jagir, 7. Kalpuria, 8. Baldevpura, 9. Lalpuria, 10. Amrach, 11. Ramgunj, 12. Bhaton-ka-khera, 13. Rehana, 14. Hanotiya, 15. Akher Jagir, 16. Ajeta, 17. Delunda, 18. Raita, 19. Dorala, 20. Bhanwarda, 21. Karad-ka-Verdha, 22. Khatkar, 23. Rajasthan as, 24. Khatmand, 25. Khar-Balapura, 26. Ragunathpura, 27. Samarwa, 28. Haripura, 29. Onkarpura, 30. Barbas, 31. Bherupura, 32. Ganpatpura, 33. Gordhanpura, 34. Jawati Khurd, 35. Bagda, 36. Motuda, 37. Khiyawda, 38. Gogpura, 39. Chhabda, 40. Chhawni, 41. Bara Dhudhela Mahadev, 42. Jakhana, 43. Piplia, 44. Maditya, 45. Ban-ka-khera, 46. Sangawada, 47. Ram Thai, 48. Bambori, 49. Abra, 50. Goboriya, 51. Nandpura, 52. Jalera, 53. Motipura, 54. Kishanpura, 55. Ganeshpura, 56 Kesharpura Jagir, 57. Katudara, 58. Makarda, 59, Kuwarsi, 60. Sarasvati-ka-khera, 61.Narsinghpura, 62. Guwari, 63. Nayagaon, 64. Nayalpura, 65. Itada, 66. Chapras,67. Rampuriya, 68. Bhainrupura, 69. Bichari, 70. Jawati Kalan.District Bundi Tehsil-TaleraName of Villages. - 1. Kana, 2. Gamach, 3. Tirath, 4. Bhawanipura, 5. Mehrana, 6. Seenta, 7. Aktasa, 8. Kharad, 9. Jamitpura, 10. Jaloda, 11. Jaloda Jagir, 12. Talera, 13. Nenda, 14. Raghunathpura, 15. Lambapipal, 16. Sandri, 17. Anthra, 18. Pipalda, 19. Vyason-ka-lilera, 20. Thikaria, 21. Bathwada, 22. Alfanagar, 23. Gagos, 24. Satheli, 25. Motooka, 26. Namana, 27. Bawari Khera, 28. Barudhan, 29. Sitapura, 30. Bhawaria Kuaa, 31. Dhanatri, 32. Bharta Bawadi, 33. Biluba, 34. Gumanpura, 35. Mangli, 36. Khotya, 37. Jarkhoda, 38. Kotkhera, 39. Barkhera, 40. Khan Khera, 41. Godgol, 42. Sanvalpura, 43. Saptija, 44. Alkodiya, 45. Andhad, 46. Mohipura, 47. Chak Mohipura, 48. Thikaria Jagir, 49. Lilera, 50. Chandan Beri, 51. Dahit, 52. Delunda, 53. Vinayka, 54. SameL, 55. Sadadi, 56. Govind Pura, 57. Jakh mund, 58. Naya bardha, 59. Mandadi, 60. Pitambpura, 61. Thikaria Charnan, 62. Kharoli, 63. Jalki Jhonpri, 64. Ballopage 65. Daglawada, 66. Titerwaase, 67. Notara, 68. Vaxpura, 69. Bajad, 70. Bhopatpura, 71. Chapavvada, 72. Khadla Khalsa, 73. Khadla Jagir, 74. Chak Khadla, 75. Khuluda, 76. Ganeshpura, 77. Bhuma-kheda, 78. Ladpura, 79. Samass, 80. Badunda, 81. Kaithunda.District Bundi, Tehsil-KeshoraipatanName of villages. - 1. Jagahari, 2. Jharana, 3. Dolar, 4. Devali, 5. Balcoda, 6. Roteds, 7. Jahthai, 8. Kodkya, 9. Pipalda, 10. Dutana, 11. Baldara, 12. Choteda, 13. Arnia, 14. Ardana, 15. Isarda, 16. Garjani, 17. Chardana, 18. Chathgaon, 19. Haripura, 20. Higonya, 21. Notara, 22. BeeRajasthan 23. RangRajasthan ura, 24. Sambadpura, 25. Sarsala, 26. Khedli, 27. Pipalda Jagir, 28. Anandpura, 29. Thimli, 30. Handiya Khera, 31. Hurapura, 32. Kapran, 33. Khakerwara, 34. Balapura, 35. Nayagaon, 36. Balkasa, 37. Borda (Mafi), 38. Rampurya, 39. Laxmipura, 40. Adila, 41. Bhavvpura, 42. Amarpura, 43. Kanwarpura, 44. Dharman, 45. Notara, 46. Bajdali, 47. Raghunathpura, 48. Malikpur, 49. Karbala Ki Jhonparia, 50. Chatron Ka Khera, 51. Thigsi, 52. Indrapura, 53. Jagannatha, 54. Jakhroon, 55. Balita, 56. Bhiyan, 57. MadhoRajasthan ura, 58. Hathnapur, 59. Kherli, 60. Nimotha, 61. Lakheri, 62. Soonagar, 63. Kamolar, 64. Chadi, 65. Padra, 66. Radi, 67. Lesarda, 68. Hathihera, 69. Ishnagar, 70. Gudla, 71. Gudli, 72. Chitawa, 73. Nimoda, 74. Rangpuria, 75. Vijainagar, 76. Barana Jhalon Ki, 77. Barani, 78. Borda Kachiyan, 79. Menoli, 80. Khedlaman, 81. Kledla Arjun, 82. Jaleda, 83. Jhadol, 84. Khorpura, 85. Pachipala, 86. Thikari, 87. Dupata, 88. Dadwada, 89. Dugraya, 90. Partapgarh, 91. Paperli, 92. Laxmipura, 93. Lohali, 94. Bhains Khera, 95. Morkhudna, 96. Khakta, 97. Bagli, 98. Vehdabli, 99. Ramganj, 100. Laban, 101. Ghuata, 102. Kota Khurd, 103. Chahija, 104. Jhapavada, 105. Dei Khera, 106. Khata-ka-Barana, 107. Kaririya, 108. Kankra mej, 109. Pali Banswara, 110. Pipalda Thag, 111. Makhida, 112. Papri, 113. Bara Khera, 114. Jarla Mafi, 115. Kesho Nagar, 116. Patoliya, 117. Patan, 118. Azanda, 119. Korkiya, 120. Kotri, 121. Devpura, 122. Baldcupura, 123. Biga-ka-Rora, 124. Kharli Court, 125. Thikoli, 126. Arneta, 127. Kherli, 128. Jaloda, 129. Bhindi, 130. Shripura, 131. Budiya, 132. Kodija, 133. Maija, 134. Karbala, 135. Charakvara, 136. Raghunathpura, 137. Kanihera, 138. Chhavachh, 139. Jhavasa, 140. Baniyani.District.Kotah Tehsil-LadpuraLeft Canal :-

1. Baletha, 2. Sakatpur, 3. Nayakhera, 4. Devnagar, 5. Ramnagar, 6. Goverdhanpura, 7. Baragaon Urf Nainda, 8. Girdharpura, 9. Nanta, 10. Kundri.

Right Canal :-

11. Ghaghtana, 12. Manasgaon, 13. RamRajasthan ura, 14. Pipalda Shekhan, 15. Ramkherli, 16. Kherli pandey, 17. Notana, 18. Dewali Machhiyan, 19. Rangpur, 20. Ganvvari Jagir, 21. Gangapacha Jagir, 22. Kishanpura Nayagaon, 23. Chaudesal, 24. Reteda, 25. Arjunpura, 26. Manpura, 27. Rangtalab, 28. Sogeria, 29. Bhadana, 30. Ganeshpura, 31. Dawara, 32. Kherli Purohitji, 33. Khand Gaonri, 34. Dostpura, 35. Ladpura, 36. Rampura, 37. Gujanpura, 38. Kansuwa, 39. Takhera, 40. Ramchandpura, 41. Kotri Jagir, 42. Gordhanpura, 43. Borkhera, 44. Devli Arab, 45. Hanuwat Khera, 46. Naya nohra, 47. Borkhandi, 48. I lathi Khera, 49. Kanwerpura, 50. Rajasthan agar, 51.Sukhpura, 52. Raipura, 53. Ummedgunj, 54. Chatrapura, 55. Dhakar Kheri, 56. Arampura, 57. Jalkhera Jagir, 58. Rasulpura, 59. Khera, 60. Bhojpura chak, 61. Charida, 62. Mandaniya, 63. Daslana, 64. Jhalpura, 65. Barejeshpura, 66. Tathed, 67. Arniya Jagir, 68. Kaithoon, 69. Chainpura, 70. Bhimpura, 71. Motipura, 72. Nugpura, 73. Prahladpura, 74. Chhatrapura, 75. Ladpura Kaithoon.

District Kotah Tehsii-Digod

1. Gokulpura, 2. Chhiperda, 3. Nimoda, 4. Onkarpura, 5. Chandrawala, 6. Balapura, 7. Atraliya, 8. Bhagwanpura, 9. Koraswan, 10. Mandawari, ll.Sholi, 12. Nayagaon Ahiran, 13. Kasampura, 14. Mundla Jagir, 15. Bhimpura, 16. Paliya, 17. Dagariya, 18. Polai Khurd, 19. Charheri, 20. Char, 21. Chaba, 22. Bhonra, 23. Garepan, 24. Amora, 25. Kharli Mahdit, 26. Karir Ka khera, 27. Simliya, 28. Bambori, 29. Devpura, 30. Kalyanpura, 31. Ukelda, 32. Padasilya, 33. Kanwarpura, 34. Ummedpura, 35. Kalerewa, 36. Digod, 37. Fatehpura, 38. Udpura, 39. Digerja, 40. Kharla, 41. Kherli, 42. Haripura, 43. Bagatari, 44. Jalimpura, 45. Kaoholiya Jagir, 46. Mehandi, 47. Toran, 48. Gumanpura, 49. Prempura, 50. Sultanpura, 51. Rampura, 52. Amerpura, 53. Surela, 54. Chawarhedi, 55. Dervi Ji Jagir, 56. Daber Jagir, 57. Richha hori, 58. Jeyaheri, 59. Kherli Dhakran, 60. Kherli Chata, 61. Sarola Jagir, 62. Kachnawda, 63. Kakrawda, 64. Chinsa, 65. Rugni, 66. Pachra, 67. Ballabhpura, 68. Dhori.

District Kotah Tehsil-Sangod

1. Kehdli-Gudla, 2. Ramgarh, 3. Saluniya, 4. Rajasthan arh, 5. Gudla, 6. Guwada.

District Kotah Tehsil-Antah.

1. Bargaon, 2. Mundla, 3. Patonda, 4. Pipalda, 5. Mandpur, 6. Pachel Kalan, 7. Pachel Khurd, 8. Sarkanya, 9. Kachri, 10. Tikhod, 11. Rooppura, 12. Balakhera, 13. Berkhera, 14. Lisari, 15. Takha, 16. Ankri, 17. Bamuliyan Jogiyan, 18. Dhaluriya, 19. Gopal pura, 20. Molki, 21. Bamuliya mataji, 22. Amma, 23. Antah, 24. Deliya Heri, 25. Nagda, 26. Bamori, 27. Thikariya, 28. Ganeshpura, 29. Dhakarkheri, 30. Dugari, 31. Tamkhera, 32. Palaytha Jagir, 33. Bhojya Kheri, 34. Bishna Kheri, 35. Raipura, 36. Rateria, 37. Amalsra, 38. Gulabpura, 39. Kishanpura, 40. Baldra, 41. Ladwara, 42. Ghori Gaon.

District Kotah Tehsil-Baran

1. Shamspura, 2. Lasdiya, 3. Pitampura urf Mathni, 4. Gopalpura, 5. Mathna, 6. Bhatasui, 7. Khedra Mandolya, 8. Tasaya, 9. Koyla Jagir, 10. Manpura Jagir, 11. Miyana, 12. Ulthi, 13. Kotri Jagir, 14. Khedli Kesho, 15. Majrawata, 16. Kalyan Taraghata, 17. Raroti, 18. Tejgarh Jagir, 19. Sadigarh Jagir, 20. Rathoda Jagir, 21. Pipalda, 22. Kheri, 23. Bambuliya, 24. Badan, 25. Ranihera, 26. Senkli.

District Kotah Tehsil Mangrol

1. Mangrol, 2. Mau, 3. Karariya, 4. Reenjha, 5. Khanpuriya, 6. Rambori Kalan, 7. Jarela, 8. Balunda, 9. Kashipura, 10. Pali, 11. Dhokal Kheri, 12. Mal Bambori, 13. Rampura Bhagtan, 14. Balapura, 15. Rawal Jhawal, 16. Mardi, 17. Bhatediya, 18. Bavgarh, 19. Raingarh, 20. Padliya, 21. Mahuwa, 22. Rakashpura, 23. Raithal, 24. Mundli, 25. Sokhanda, 26. Borda, 27. Sindhniya, 28. Jaital Heri, 29. Nadliya, 30. Kushya, 31. Kundla, 32. Kishanpura, 33. Indra Heri, 34. Siswali, 35. Sonwa, 36. Sheopura, 37. Rampuriya, 38. Bhatedi, 39. Udpuriya, 40. Balapura, 41. Paid Khera, 42. Shahpura, 43. Nawalpura, 44. Chhatrapura, 45. Jaloda tejaji, 46. Chandra heri, 47. Keka Kheri, 48. Balwan heri, 49. Bhojya kheri, 50. Simalya, 51. Tisaya, 52. Patpra, 53. Rampura Bajed, 54. Shrinal, 55. Dhumar kheri, 56. Kanada, 57. Godavvari, 58. Shrinal Jagir, 59. Paparli, 60. Ishar pura, 61. Mandiya, 62. Jurawdiya, 63. Mahal pura, 64. Nand Gaurei, 65. Gurawawadiya, 66. Sigola Jagir, 67. Jhadwa, 68. Gudrawani, 69. Pagara, 70. Karadiya Jagir, 71. Bhagwanpura, 72. Bot, 73. Bhatwara, 74. Hingoniya, 75. Chainpura, 76. Rampura.

District Kotah Tehsil Barod

1. Fatehpur, 2. Kherli Khusk, 3. Durjanpura, 4. Lakh Sanija, 5. Kunetiya, 6. Ramnagar, 7. Morana, 8. Mandariya, 9. Jhargoan, 10. Pipalda Sand, 11. Mandawara, 12. Baldevpura, 13. Jhoteli, 14. Nimli, 15. Kherli Tanwarn, 16. Jahangirpura, 17. Hanoriya, 18. Mehrana, 19. Doberti, 20. Jeeya Kheri, 21. Pali, 22. Dediya Kheri, 23. Khera Bhopal, 24. Choper Kheri, 25. Nerpat Kheri, 26. Jharol, 27. Rampura, 28. Kumla, 29. Haripura, 30. Kherli Shehran, 31. Kotra Jagir, 32. Nimoda, 33. Narsinghpura, 34. Bamboliya Samal, 35. Madanpura, 36. Divaniya, 37. Sangaheri, 38. Piplada Smel, 39. Mohmmadpura, 40. Mangaahori, 41. Abra, 42. Ralayta, 43. Kotra Deepsingh, 44. Pipalda Viran, 45. Ganwri Jagir, 46. Barod, 47. Kishangunj, 48. Takerwara, 49. Budhadit, 50. Ummedpura, 51. Khiawada, 52. Edalgarh Jagir, 53. Bagawda, 54. Kherli Parasram, 55. Sanija Bawri, 56. Baneitya, 57. Dhanwan, 58. Borkhera, 59. Kherula, 60. Bhuden, 61. Bambulia Rawtan, 62. Dhansuuri, 63. Morpa, 64. Notada, 65. Khandgaon, 66. Shahpura, 67. Napahera, 68. Kishorpura, 69. Champage Khera, 70. Bislaie, 71. Barana, 72. Bankya Jagir, 73. Jakhron, 74. Aaten.

District Kotoh Tehsil Itawa

1. Itawa, 2. Kodawra, 3. Ganesh Gunj, 4. Gundi, 5. Sugena, 6. Derli, 7. Nonesh, 8. Kherli Nonesh, 9. Khervan, 10. Rampura, 11. Amlda, 12. Rajasthan pa, 13. Keshopura, 14. Fatehpura, 15. Gurodia, 16. Dadwara, 17. Narainpura. 18. Jhadol, 19. Doli, 20. Kishanpura, 21. Khedli Borda, 22. Kherda, 23. Vinayka, 24. Mundli, 25. Kishan Vas, 26. Bejawar, 27. Nalayata, 28. Ayana, 29. Chhatrapura, 30. Ayani, 31. Prempura, 32. Raghunathpura, 33. Jaloda, 34. Shripura, 35. Kankra, 36. Kolana, 37. Dolatpura, 38. Dhivari, 39. Bambulia Ghata, 40. Luvawda, 41. Ganeshpura, 42. Gandawad, 43. Ganesh Khera, 44. Kherli dev, 45. Durjanpura, 46. Badoli, 47. Mithod, 48. Kerjoda, 49. Barnbuliya Khera, 50. Kheraa, 51. Haripura, 52. Nimoda, 53. Laxmipura, 54. Dandora, 55. Matoli, 56. Kanwalda, 57. Manpura, 58. Chanda, 59. Budli, 60. Khedli, 61. Ardya, 62. Vijayapura.

District Kotah Tehsil Indergarh

1. Godra 1, 2. Nimola, 3. Miyana, 4. Chatoda Jagir, 5. Udaipura, 6. Gwadi, 7. Bagli, 8. Thikarda, 9. Godra Jagir, 10. Gihara Jagir, 11. Gopal Jagir, 12. Ashoda, 13. Bhanwa, 14. Bagoda, 15. Nilod, 16. Shivdanpura, 17. Nayagaon, 18. Kaithoda, 19. Gudla, 20. Jatwadi, 21. Chak Gawadi, 22. Rampura, 23. Baluya Kakroda, 24. Shergunj, 25. Sangram Gunj, 26. Banihaal urf Sumerpura, 27. Baijura.

District Kotoh Tehsil Pipalda

1. Khatoli, 2. Kirpura, 3. Dev Nimri, 4. Lakhni, 5. Chatrapura, 6. Gordhanpura, 7. Ramkhera, 8. Talab, 9. Banjari, 10. Sumerpur, 11. Ganesh Khera, 12. Sabji Pura, 13. Fatehpura, 14. Jatwara, 15. Gopalpura, 16. Pusod, 17. Dungarli, 18. Shohnavad, 19. Chiawda, 20. Marjana, 21. Rohali, 22. Jorawarpur, 23, Bhoironpura, 24. Bhawanipura, 25. Bandila, 26. Girdharpura, 27. Mor Khundna, 28. Biroda, 29. Farera, 30. Karwara, 31. Sobhagpura, 32. Padli, 33. Devpu.ra, 34. Kherli, 35. Khiyawda, 36. Pipalda Khurd, 37. Kajaliya, 38. Ron, 39. Kanwerpura, 40. Kherli Kishanpura, 41. Kherli Pipalda, 42. Chak Kherli, 43. Pipalda Kalan, 44. Barodiya, 45. Gainta, 46. Tawaa Kherli, 47. Raghunathpura, 48.. Kishanpura, 49. Borda, 50. Samanpura, 51.Hatoli, 52. Nimsara, 53. Kakrawda, 54. Sinoda, 55. Ramgunj, 56. Shergunj, 57. Kakawda, 58. Chak Kakawda, 59. Pada, 60. Bombodiya Kalan, 61. Bamboliya Khurd, 62. Rajasthan ura, 63. Kirpura, 64. Ummedpura, 65. Shivpura, 66. Dhibari. 67. Bhainrupura, 68. Kherli Pema. 69. Kherli Chak, 70. Dodi, 71. Chak Dodi, 72. Sherpur, 73. Bagrod, 74. Shergunj, 75. Kandila, 76. Bhopalgunj.

Form I[See Rule 4]List of Government Lands
Name of Tehsil ........................ District ...................................
S. No. Name of Village Khasra No. Area If irrigated
Source of irrigation Condition Khasra No. in which source situated.
1 2 3 4 5 6 7
             
If under possession Soil Class Details of culture-able area Remarks
Name of person in possession Condition of possession Rent paid According to settlement According to present classification
1 2 3 4 5 6 7
             
Form II[See Rule 6(1)]Register of Rectangles
Name of Tehsil ........................ Name of District ...................................
S. No. Name of Village Number of rectangle Area included in the rectangle Details of possession if held by a temporarytenant Remarks
Khasra No. Area Name of tenant Khasra No. Area Area Authority under which held
1 2 3 4 5 6 7 8 9 10
                   
Form III[See Rule 6(2)]List of Government Lands that cannot be divided into Rectangles
Name of Tehsil ........................ Name of District ...................................
S. No. Name of village Khasra No. Area Soil Class According to 'settlement' According to present classification Remarks
1 2 3 4 5 6 7
             
Form IV[See Rule 9]ProclamationWhereas ................. bighas/acres of Government lands, situated in village ...............of this Tehsil is available for allotment for agricultural purposes under the Rajasthan (Chambal Project Government Lands Allotment and Sale) Rule, 1957, this proclamation is hereby issued under Rule 9 of the said Rules, and all concerned are hereby informed that any person who wishes to apply for allotment of any of the lands available for allotment should apply to the undersigned within one month of the issue of this proclamation on the prescribed form. The list of the lands available for allotment may be seen at the Colony Tehsil Office during office hours on any working day between the date of this proclamation and the date of expiry of the period for submission of application. Take note that out of the area, available for allotment ............ bighas/acres.......... have been reserved for allotment to persons belonging to the scheduled tribes, scheduled castes, and backward classes and to ex-servicemen.Issued under my hand and the seal of this office this ............. day of..................Form V[See Rule 10]ToThe TehsildarTehsil .......District.......Sub:- Application for allotment of land under the Rajasthan Colonisation (Chambal Project Government Lands Allotment) Rules, 1957.Sir,[I/We] [Substituted by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(3). = 2003 RSCS/Part II/page 43/H. 43 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.] ..................... s/o ......... caste ......... r/o ............. Tehsil............ District...........[or [Substituted by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(3). = 2003 RSCS/Part II/page 43/H. 43 for the following expression: 'hereby state as under:-'](In case of married applicant)We, Shri ............ S/o ........ age ............ caste ............ occupation.................... (husband) and Smt............... W/o......... age ....... Caste............ Occupation ............... (wife), Permanent R/o....... of Rajasthan hereby state as under:-]
% particulars to be stated *(1) That[I/we am/are] [Substituted by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(3). = 2003 RSCS/Part II/page 43/H. 43 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.]a displaced agriculturist within themeaning of clause (vi) of Rule 2 of the above rules,[my/our] [Substituted by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(3). = 2003 RSCS/Part II/page 43/H. 43 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.]lands, particulars whereof are given on the margin %, having beenacquired for the construction of .............
  projectof its canalsof.......other works
% Particulars to be stated *That[I/we am/are] [Substituted by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(3). = 2003 RSCS/Part II/page 43/H. 43 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.]a landholder whose lands, particularswhereof are given on the margin %, have been submerged in............... reservoir constructed on .................project/or acquired for the construction of canals etc.
  Or
  *That[I/we am/are] [Substituted by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(3). = 2003 RSCS/Part II/page 43/H. 43 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.]a landless tenant within the meaning ofclause (viii) of Rule 2 of the above rules
  OR
  *That[I/we am/are] [Substituted by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(3). = 2003 RSCS/Part II/page 43/H. 43 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.]an agricultural labourer and work as suchat.....................
  OR
  *That[I/we am/are] [Substituted by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(3). = 2003 RSCS/Part II/page 43/H. 43 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.]an ex-soldier having served in...........and having been discharged on................
  OR
  *That[I/we am/are] [Substituted by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(3). = 2003 RSCS/Part II/page 43/H. 43 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.]a temporary tenant having been sanctioneda lease for.........by........
* Strike out whatever is inapplicableParticulars to be stated
(2)That [I/we] [Substituted by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(3). = 2003 RSCS/Part II/page 43/H. 43 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.] *hold the undermentioned lands/do not hold any land.
Name of village Name of Tehsil with name of District Khasra No. Area Soil Class
NehriChahi. (Irrigated from canals) (Irrigated by wellssituated in Khasra No.) (Irrigated from tank)
Talabi Tank bed.DehriSailabiBaranBanjar
1 2 3 4 5 6
           
*Strike out whatever is inapplicable.
(3)That [I/we] [Substituted by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(3). = 2003 RSCS/Part II/page 43/H. 43 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.] own................... Cattle............. ploughs.
(4)That [my/our] [Substituted by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(3). = 2003 RSCS/Part II/page 43/H. 43 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.] family consist of:-
Adults Children
Male Female Male Female

2. [I/We] [Substituted by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(3). = 2003 RSCS/Part II/page 43/H. 43 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.], therefore, hereby request that [I/we] [Substituted by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(3). = 2003 RSCS/Part II/page 43/H. 43 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.] may be allotted the under mentioned lands for cultivation :-

Name of village with name of Tehsil and District Khasra No. Area Soil Class
       

3. [I/We] [Substituted by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(3). = 2003 RSCS/Part II/page 43/H. 43 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.] hereby agree to abide by the provisions of (1) Rajasthan Colonisation Act, 1954 (2) the Rajasthan Colonisation (General Colony) Conditions, 1955 and (3) these rules.

4. [I/We] [Substituted by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(3). = 2003 RSCS/Part II/page 43/H. 43 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.] further undertake to pay the price of the land as fixed by the Government.

Yours faithfully,
(Signature)Witness
[I/We] [Substituted by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(3). = 2003 RSCS/Part II/page 43/H. 43 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.]...................... S/o....................... caste ............ r/o................ verify that the statements made in the above application are true to the best of my knowledge.SignatureForm VI[See Rule 19]Notice of Sale Notice is hereby given to the General Public that the Government lands as described in the annexed schedule shall be sold by public auction subject to the conditions attached hereto at............ (Name of place).The auction shall be held by an officer appointed under Rule 20 of the Rajasthan Colonisation (Chambal Project Government Land Allotment and Sale) Rules, 1957 and shall commence at........ a.m. on the.........................Allotting AuthorityCollector.........

of Government Lands

Name of lot Description of the land Reserved area of the land (Chak or village wherethe land is situated) Reserved Price for the land Remarks
Khasra No. or rectangle No. Area
1 2 3 4 5 6
           
Conditions for Sale
(1)All lands sold shall be sold subject to the provisions of the Rajasthan Colonisation Act, 1954, the Rajasthan Colonisation (General Colony) Conditions, 1955, and the Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957.
(2)Lands shall be sold in lots as given in schedule with reserved price for each land as given in the schedule.
(3)The bidder shall-
(i)deposit an earnest money amounting to 5% of the total reserved price of each area in cash. This earnest money shall be refunded on the spot to the unsuccessful bidder at the conclusion of the auction.
(ii)sign a declaration before the officer conducting the auction that he does not hold any land in his own name or in the name of any member of the joint family or if he holds lands the total area of the land already held and of the land that he wishes to purchase at the auction shall not exceed the area prescribed for the Tehsil concerned for the purposes of clause (a) of section 180 of the Rajasthan Tenancy Act, 1955 and that lie undertakes to cultivate the lands personally.
(4)No bid less than the reserved price for any land shall be considered and the highest bid shall be communicated to the State Government. The sale shall not be complete unless and until the bid has been accepted by the State Government.
(5)The State Government reserves the right to reject any bid without assigning any reason therefor or to withdraw any lots or plots from auction at any time without assigning any reason.
(6)A sum equivalent to twenty-five per cent of the purchase price shall have to be deposited in cash by the bidder whose bid is to be recommended to Government immediately at the conclusion of the bid, and the balance must be paid in cash or by a demand draft or cheque drawn on a scheduled bank having its branch in Rajasthan within one month from the date of the communication to him of the confirmation of sale by the State Government.
(7)Should any purchaser fail to observe or comply with any of the foregoing conditions his deposit shall be forfeited to the State Government, which may have the land-resold by a public auction, and any deficiency of price which may result on such re-sale shall be made good and paid by the defaulting purchaser.
(8)If it is discovered at any time that the declaration made by the bidder about his present holding is false, the excess of the land, and if the purchaser fails to cultivate the land personally, the whole of the land sold, may be resumed by the Government without payment of compensation.[Form VII] [Inserted by Notification No. dated 17.10.1975 - Rajasthan Gazette dated 21.10.1975.][See Rule II-A(4)]Reservation wise List of Eligible Persons
S. No. Name of eligible applicant with particulars Description of reservation Description of previous holdings Area to be allotted (in Bighas) Remarks
Name of village/Chak No. Name of Tehsil & Distt. Total area of holding (in Bighas)
Command Khasra No./Sq. No. Uncommand Khasra No./Sq. No.
1 2 3 4 5 6 7 8 9
                 
                 
[Form VIII] [Inserted by Notification No. dated 17.10.1975 - Rajasthan Gazette dated 21.10.1975.]Allotment Order[See Rule 11-A(9)]Shri/Smt...............................................Sub. - Permanent allotment of agriculture land under the Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957.Ref. - Your application dated...................Your application for permanent allotment of agriculture land has been considered and has been granted as under:-

1. that you have been permanently allotted land of the following description:-

S. No. Name village/ Chak Square No. Areas in Bighas Total Soil Class Remarks
Command Killa Nos. Uncommand Killa Nos.
1 2 3 4 5 6 7 8
               
               

2. that the price of the said allotted land measuring ............ bighas amounting to Rs. ....... shall be payable to the State Government in the .......... instalments on or before...... every year.

3. that due instalments shall be deposited in Sub-Treasury .... in time failing which interest @ 9% per annum shall be charged for such outstanding instalment.

4. that if any two consecutive instalments remain unpaid within the prescribed time, the allotment may be cancelled and the aforesaid land shall revert to the State Government without payment of any compensation.

5. Terms and conditions of this allotment:-

(a)This allotment is subject to the obligations, terms and conditions prescribed under the Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rule, 1957, Rajasthan Colonisation Act, 1954, Rajasthan. Colonisation (General Colony) Conditions, 1955, and the Rajasthan Government Grants Act, 1961 and on breach of any of these obligations, terms and conditions, the allotment shall be liable to be cancelled without payment of any compensation and the allotted land shall revert to the State Government without any encumbrance.
(b)The allottee shall be bound to co-operate fully in carrying out land development works for optimum utilisation of irrigation waters and saving the land from any damage and he shall also be liable lo pay expenditure incurred or likely to be incurred in respect thereof by the State Government or by any other agency approved or authorised by the State Government, on such terms and conditions as may be determined by the Collector of District.
Issued under my signature and seal, today the..................... of...............Allotting Authority.