Section 20(1AA) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(1AA)[ Notwithstanding anything contained in these rules, the contained in these the person who was in possession of land as temporary cultivation lease holder in colony area and in whose favour permanent allotment of part of such land was made before such area was excluded from colony area and he is still on continuous possession of such part of remaining land, such remaining part of land may be regularized in his favour up to the celling limit applicable under the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973.] [Inserted by Notification No. G.S.R. 41, dated 31.5.2008 (w.e.f. 24.7.1970).]
