Section 8 in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
8. [ Allotment and its terms. [[Substituted by Notification No. F. 4(9) Revenue/Col./83, dated 09.09.1983 - Rajasthan Gazette, Extraordinary, Part IV(C), dated 29.09.1983, page 106, for the following:
'8. Terms of allotment. - (1) No person shall be entitled as of right to allotment of Government land under these Rules or the acquisition of tenancy rights.(2)Subject to the terms and conditions specified in the Rajasthan Colonisation (General Colony) Conditions, 1955, all allotments of Government land under these Rules shall be on a permanent basis, the allottee's being eligible to the conferment of Khatedari rights unless otherwise stated. All allotments so made shall be subject to the special terms and conditions, if any, further imposed by the Government.]](1)No person shall be entitled as of right to allotment of Government land under these rules or to the acquisition of tenancy rights.(2)Subject to the control of the State Government, the Collector shall, before making allotment of Government land, declare by written order, the conditions specified in these rules subject to which the land allotted shall be held.[(2-a) In case where allotment of land is made to a married Agriculturist, the allotment shall be made in the joint name of husband and wife and the allottee's, in such case, shall be deemed to be joint allottee's.](3)Allotments of Government land under these rules shall be subject to the terms and conditions specified in the Rajasthan Colonisation (General Colony) Conditions, 1955 and the allottee shall be eligible to the conferment of Khatedari rights in accordance with the said conditions.]
