Section 8(2) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(2)(a)No person shall be entitled as of right to allotment of land or to a grant or to become a tenant under these rules and to the acquisition of tenancy rights and the Government of Rajasthan reserves to itself and retains absolute discretion in the selection of tenants for allotment in respect of the lands in a colony.(b)Notwithstanding anything contained in these rules the Government reserves to itself the right of resewing any land for any special or specified purpose or to order its allotment to one class of persons or tenants in preference to any other class of persons or tenants.
