Section 46 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
46. Order of priority for allotment.
- If there are more than one applicants for the same plot, the order of priority shall be as under :-First. - A person who is a transferee within the meaning of sub-section (2) of Section 30D of the Act, and to whom the provisions of sub-section (3) of the said section and of Rule 22 of these Rules are applicable, in respect of the transferred land:Provided that he would continue to be a landless person within the meaning of the Act if the area transferred to him were not taken into account.Second. - A landless person who is a member of the Armed Forces of the Union of India.Third. - Other landless persons who do not hold land whether in their own names or in the names of any member of the joint families.Fourth. - A landless person who holds a fragment.Fifth. - A tenant of a contiguous plot of land.Sixth. - Any other landless person resident in the village in which the land is situated:Provided that if there are more than one persons belonging to the same category, the land shall be allotted to the person whose application was received first:Provided further that no allotment shall result in any allottee getting land in excess of the ceiling area applicable to him.
