Section 14(1) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(1)Notwithstanding anything to the contrary contained in these rules, small patch of Government land may be allotted, to a tenure tenant whose tenure land adjoins such patch, subject to the ceiling area at [half of the index price or [the] [[Substituted by Notification No. F. 4(16) Col./99, dated 26.11.2004-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 3.4.2005, page 7(1), w.e.f. 26.11.2004 = 2005 RSCS/Part II/page 325/H. 269, for the following expression:'half of the index price or double of the reserve price whichever is higher']] reserve price whichever is higher]:[Provided that if the tenant of the adjoining land fails to apply for the allotment of small patch, the Allotting Authority shall make arrangement for making allotment of such small patch to the tenure tenant of the same chak or of the adjoining chak.] [Added by Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46.]
