Section 19 in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
19. [ Reservation of land for allotment and sale.] [Substituted by Notification No. F. 6 (77) Revenue/B/54, dated 04.04.1958-Rajasthan Gazette, Part IV(C), dated 29.05.1958.]
- Out of the total Government land available for disposal under these rules, such percentage if any, as the Government may decide may be reserved for allotment to landless tenants and other persons eligible for allotment under Part A of these Rules, and the rest may be reserved for sale by public auction as provided in the succeeding rules:[Provided that the whole or part of the land so reserved for allotment to landless tenant may, with the prior sanction of the State Government by allotment to a co-operative society of such tenants.] [Added by Notification No. F. 6 (80) Revenue/A/1956, dated 09.01.1958-Rajasthan Gazette, Part IV(C), dated 30.01.1958.][Provided further that 25% of the Johar Paitan land situated anywhere, or 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 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 or more but less than fifty thousand persons, shall be reserved for allotment to persons belonging to Scheduled Caste or Scheduled Tribes; the remaining land shall be allotted to other landless persons eligible for allotment.] [[Added by Notification No. F. 2 (9) Revenue/Col./69, dated 20.09.1978-Rajasthan Gazette Extraordinary Part IV(C), dated 20.09.1978 and Substituted by Notification No. F. 4(13) Revenue/Col./76, dated 01.07.1981-Rajasthan Gazette Part IV(C), dated 16.07.1981, page 219, for the following:'Provided further that such Government land situated within the radius of eight miles of a city or town having population of more than ten thousand and the land recorded as Johar-Paitan, 25% of such land shall be reserved for allotment to Scheduled Castes and Scheduled Tribes, the remaining land shall be allotted to other eligible landless persons.']]
