Section 3(2) in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970
(2)Notwithstanding anything contained in the Bhakra Rules, or other Conditions and rules to the contrary, allotments of Government land in the Paintalisa area shall be governed by these Conditions and any action taken under the Bhakra Rules in this regard shall be deemed not to have been taken and all applications for allotment pending or decided under the said rules shall be decided de novo under these conditions.
