Section 13 in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
13. Allotment to displaced agriculturists.
(1)So far as possible, land of the same quality and value as may have been acquired from a displaced agriculturist shall be allotted to him.(2)Any claims remaining unsatisfied due to paucity of land may be satisfied by payment of cash compensation.(3)For purposes of valuation, 1 bigha of irrigated land shall be deemed to be equal to 3 bighas of Barani or culture-able fellow land.(4)(i)A joint family shall, for purposes of existing holdings or for allotment of land under these rules be deemed to be one person and dealt with accordingly.(ii)When a khata is held jointly by two or more persons, for purposes of computing area held by each co-tenant or the area to the allotment of which each of them is eligible, each co-tenant shall be deemed to be in possession only of so much area of the joint khata as fails to his share.(5)While making allotment, as far as may be possible, compact blocks shall be assigned to each allottee.
