Section 8B(1) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(1)Notwithstanding anything to the contrary contained in these conditions, the State Government may order the allotting authorities that for a particular period which shall not exceed one year at a time, the allotment under these conditions shall be made only to the applicants belonging to Scheduled Castes and Scheduled Tribes or any other Categories of landless tenants and during that period the allotment shall be made by the allotting authorities only to such applicants if they are otherwise eligible for the same under these conditions but the priorities inter se between the applicants of Scheduled Castes and Scheduled Tribes shall be the same as already provided in the conditions.]
