Section 10 in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978
10. Priorities in allotment.
(1)Except in cases falling under Rule 6, the following order of priority shall be observed in the allotment of Government land under these rules :-(i)displaced agriculturists,(ii)[ Persons identified as Beneficiaries of the Integrated Rural Development Programme.] [[Substituted by Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982 - Rajasthan Gazette, Part IV-(C), dated 25.11.1982, page 524, for the following :-'(ii) person identified under Antyodaya Scheme of the State Government for assistance.']](iii)landless persons.(2)Allotment to persons under category (iii) above shall be made in the following order of preference-(i)landless of the same village,(ii)landless of the adjoining villages,(iii)landless of the same tehsil:[Provided that a landless person who does not hold any tenure land anywhere in Rajasthan or such land as he holds is less than 2½ acres of irrigated land or 5 acres of un-irrigated land shall be given preference within the category specified in sub-rule (2) which appertains to him.] [Inserted by Notification No. F. 4(10) Revenue/Col./75, dated 27.12.1982 - Rajasthan Gazette, Extraordinary, Part IV-(C), dated 11.01.1983, page 333.]
