Section 5(2) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
(2)[ The land belonging to a member of a Scheduled Caste or Scheduled Tribe which vests in the State Government under Sections 175 and 176 of the Rajasthan Tenancy Act, 1955, and under Sections 13 and 14 of the Rajasthan Colonisation Act, 1954, shall be allotted only to a member of a Scheduled Caste or Scheduled Tribe respectively in accordance with the provisions of these rules] [Renumbered and added by Notification No. F. 4(13) Revenue/Col./83/III, dated 25.11.1983 - Rajasthan Gazette Extraordinary Part IV-(C), dated 26.11.1983, page 240.].
