Section 14 in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
14. Persons eligible to Allotment of Government Lands.
- The persons eligible to allotment of Government lands under these rules shall be.-(a)landless tenants including landless tenants belonging to Schedule Caste and Scheduled Tribes.(b)Bhakra landless tenants, and(c)Panchayat Samitis,(d)[ Unemployed Graduates in Agriculture (including unemployed Graduates in Agricultural Engineering).] [Added by notification No. F. 22 (54) Revenue/Colo/64 dated 2-6-1970 vide GSR 20, Published in Rajasthan Gazette, Extraordinary, Part IV C(I) dated 2-6-1970 page 79 to 82.]
