Section 8 in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
8. [ Extent of allotment. [Substituted by Notification dated 07.05.1970-Rajasthan Gazette, dated 07.05.1970.]
- Maximum area of land which may be allotted to an applicant shall not exceed 25 bighas of irrigated or 50 bighas of un-irrigated land inclusive of the area of land which he or any member of his joint family might have transferred since the 31st day of March, 1955 as also the land actually held by him if any.Illustration. - P is an applicant, who holds 10 bighas of irrigated land but had, disposed of another 10 bighas of irrigated land after the 31st day of March, 1955 out of his holding of 20 bighas. Now he may be allotted land to the maximum extent of 5 bighas only.] [Substituted by Notification dated 07.05.1970-Rajasthan Gazette, dated 07.05.1970.]
