Section 5 in The Rajasthan Colonisation (Mahi Project Government Lands Allotment and Sale) Rules, 1984
5. Reservation of Government Land.
(1)The State Government may reserve Government land for allotment for all or for any of the categories of the persons specified in Rule 5. The State Government may further reserve land for allotment to any of the following:-(i)Central or State Government mechanised Farm or Farms to be established by the Agriculture Department of the State.(ii)Cattle breeding Farms or Fisheries Farms to be established by the Animal Husbandry Department.(iii)Any other Government Department or undertaking:Provided that for the Government land situated within a radius of 12 KM from the periphery of a city having population of one lakh persons or more or within a radius of 8 Km from the periphery of a town having population of fifty thousand or more but less than one lakh persons or within a radius of 3 KM from the periphery of a Town having population of 25 thousand or more but less than 50 thousand persons, the State Government may direct the Collector to reserve 25% of the total land for allotment to the Scheduled Caste and Scheduled tribes.(2)The State Government may reserve any area, class or category of Government land for sale by public auction.(3)The State Government may reserve Government land in specific areas for any public purpose.(4)The State Government may reserve Government land for Ex-servicemen or dependent of defence personnel killed in action.
