Section 5(1) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(1)The following persons shall be eligible for allotment of Government land for agricultural purposes under these rules namely:-(i)[] [Renumbered by Notification dated 18.11.1978 - Rajasthan Government Gazette, dated 21.12.1978.] Agriculture Graduates,(ii)[] [Renumbered by Notification dated 18.11.1978 - Rajasthan Government Gazette, dated 21.12.1978.] Landless persons, and(iii)[] [Renumbered by Notification dated 18.11.1978 - Rajasthan Government Gazette, dated 21.12.1978.] Bhakra landless persons[ [(iv)] [Added by Notification dated 30.01.1978 - Rajasthan Government Gazette, dated 25.05.1978.] Ex-Serviceman](v)[ Beneficiary of the Integrated Rural Development Programme.] [Added by Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982 - Rajasthan Government Gazette, Part IV-C, dated 25.11.1982, page 525. It is wrongly mentioned as clause (vi) in the amending notification. As a matter of fact it should be clause (v).]
