Section 41 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
41. Allotment of vested land to individual landless persons.
- The land vested in the State Government under Section 30E, shall be allotted to landless persons in accordance with the provisions contained in Rules 43 to 47; but preference shall be given to a co-operative society of landless persons if the land is in a compact block consisting of one hundred and fifty acres or more.
