Section 3 in The Rajasthan Land Revenue (Allotment of Land for Digging of Wells and Installing of Pumping Sets for Irrigation Purposes) Rules, 1979
3. Scope of the Rules.
- These rules shall govern the allotment of unoccupied Government lands for digging of wells and installing of pumping sets for irrigation purposes in, areas other than these declared as a colony under clause (d) of section of the Rajasthan Colonisation Act, 1954 (Rajasthan Act 27 of 1954) and other than land falling in the areas mentioned in the proviso to section 15 and in section 1-A of the Rajasthan Tenancy Act, 1955 (Act 3 of 1955) or any notification issued thereunder.
