Section 31B(3) in The Rajasthan Land Acquisition Rules, 1956
(3)That a Ghair-khatedar tenant, other than one referred to above, shall be allotted land of equal value for land acquired in lien of cash compensation:Provided that in case normal cultivable un-occupied Government agricultural land is not available for allotment, lands declared surplus under the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Rajasthan Act 1 1 of 1973), may be allotted to such Ghair Khatedar tenant if he so opts:Provided further that allotment of land in colony area to a Ghair-khatedar shall be made, if such Ghair-khatedar tenant was a landless person prior to the acquired land allotted to him or the acquired land situated in the canal command Area.
