Section 17B(1) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(1)Notwithstanding anything lo the contrary contained in these rules, "medium patch" of Government land measuring more than live bighas of irrigated land and ten bighas of un-irrigated land but not more than ten bighas of irrigated land and twenty bighas of un-irrigated land may be allotted to a tenure tenant whose tenure land adjoins such medium patch, subject to the ceiling area at the rate of index price:Provided that if more than on tenant of the adjoining land apply for allotment of the same medium patch, the allotment shall be made by sealed bid to the highest bidder subject to the ceiling limit.
