Section 13A(1) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
(1)Notwithstanding anything contained in these rules, and subject to the specific or general directions of the Government, the Allotting Authority may, [xxx], instead of ejecting a trespasser from the land occupied by him, allow him to retain possession of the whole, or part of such land subject to the extent of the ceiling area applicable to the allottee under the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Rajasthan Act II of 1973):Provided that such trespasser has been in continuous possession of the trespassed land prior to [1.1.2000] [Substituted by Notification No. F. 4(2) Col./01, dated 11.1.2008 - Rajasthan Gazette Extraordinary Part IV-C(I), dated 25.1.2008, page 159(2) = 2008 RSCS/Part II/page 377/H. 187 for the following expression: '1.1,1995'.].
