Section 11 in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
11. Eligibility and order of priority for allotment.
(1)The allotment of unculturable waste land shall be made to a bonafide resident of Rajasthan who is interested in developing private forests and has the competence and resources to establish a forest in accordance with the terms and conditions of these rules.(2)Notwithstanding anything contained in rule 1 above at least 50 per cent of waste land will be allotted to landless poor, agricultural labour ex-servicemen, small and marginal farmers belonging to same village or the adjoining villages in the same order of priority. As far as possible at least 50 per cent of these allottees shall be persons belonging to scheduled caste/scheduled tribe wherever available.(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.
