Section 9(1) in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970
(1)The Government land resumed under condition [x x x] [Word 'No.' deleted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.] 4 shall be allotted in the following manner to a Ghair Dakhilkar tenant who is in possession of such land provided that land other than Ghair Dakhilkar land held by him or any other member of his joint family shall be reduced while making allotment:-(a)to a Ghair Dakhilkar tenant who is in continuous [x x x] [Deleted vide Notification dated 15.10.1971-Rajasthan Gazette, Part IV-(C), dated 21.10.1971.] possession of the land since before Samvat 1985 (Calendar year 1928) ......... up to ceiling area:Provided that out of the area allotted under this sub-clause, 50 Bighas will be allotted free of cost and on the [remaining] [Substituted for 'rest' by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.] price or premium as prescribed in condition [x x x] [Word 'No.' deleted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.] 10 shall be charged; [such price or premium shall be recoverable in three instalments during the financial year of allotment followed by three-four-monthly instalments in the second financial year and the remaining amount in 9 half-yearly instalments, as specified by the Government. The amount of first instalment for the year of allotment shall be payable within 30 days of the date of allotment.] [Substituted by Notification dated 28.01.1971-Rajasthan Gazette, Part IV-(C), dated 18.02.1971.][Provided further that in case allottee makes payment of the entire price in one lump sum within thirty days of the date of allotment, a rebate of 20% of the price, except the first three instalments payable in the financial year of allotment shall be allowed, similarly, if such an allottee had paid some instalments except first three instalments, and pays the amount of the remaining instalment in one lump sum before the same have become due and in any case before the 31st March, 1973 he shall be allowed a rebate of 20% of the amount of instalments so paid i.e. the difference between the amount payable minus the amount due.] [Added and substituted by Notification dated 31.10.1972-Rajasthan Gazette, Part IV-(C), dated 11.01.1973.]Provided [also] [Added and substituted by Notification dated 31.10.1972-Rajasthan Gazette, Part IV-(C), dated 11.01.1973.] that the price of premium shall be recovered in one lump sum instalment within 30 days of the allotment, if the land allotted on price or premium does not exceed [10] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] bighas and in two equal instalments, if it is more than 10 bighas but does not exceed 25 bighas, the first of such instalments being payable within 30 days of the allotment.(b)to Ghair Dakhilkar having lands under their continuous [x x x] [Deleted vide Notification dated 15.10.1971-Rajasthan Gazette, Part IV-(C), dated 21.10.1971.] possession from any date between the years 1928 to 1955 .......... up to ceiling area.(bb)[ [the allottee holds other Khatedari or Mourusi land anywhere, the free allotment under sub-clauses (a) and (b) above shall be reduced lo that extent:] [Added and substituted by Notification dated 31.10.1972-Rajasthan Gazette, Part IV-(C), dated 11.01.1973.]Provided that out of the area allotted under this sub-clause, 25 bighas will be allotted free of cost and the land in excess of 25 bighas and up to the ceiling limit shall be allotted on price or premium as provided in condition [xxx] [Word 'No.' deleted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.] 10 and shall be recoverable in the manner prescribed in the provisos to sub-clause (a) above.](c)to Ghair Dakhilkar having upto date continuous [x x x] [Deleted by Notification dated 15.10.1971-Rajasthan Gazette, Part IV-(C), dated 21.10.1971.] possession of the land from any date from 1955 to 15-11-1959........ up to 25 bighas:Provided that on the land allotted under this sub-clause, price or premium prescribed under condition [xxx] [Word 'No.' deleted by Notification No. F. 4(22) Revenue/Col/76, dated 05.06.1986-Rajasthan Gazette, Part IV-(C), dated 28.08.1986, page 95.] 10 shall be charged and the same shall be recoverable in the manner given in the provisos to sub-clause (a) above.
