Section 11 in The Rajasthan Colonisation (Mahi Project Government Lands Allotment and Sale) Rules, 1984
11. Allotment of small patch.
(1)Notwithstanding anything to the contrary contained in these rules small patch of Government land may be allotted to a tenure tenant whose tenure land adjoins such patch, subject to the ceiling area at double the reserve price for the land of similar soil class in the neighbourhood. If the adjoining land holder is not willing to take this land, it can be allotted to any other person.(2)In case there are more than one such tenant applying for allotment of the same small patch, allotment shall be made by draw of lots amongst them.(3)The price of such small patch shall be payable by the allottee in five annual instalments, the first instalment being payable within a fortnight of the order of allotment. The due date in respect of the second and subsequent instalments shall be the date of year corresponding to the date on which the allotment was made. Interest at the rate of 9% per annum shall be charged in default of payment of instalment on due date.
