Section 16(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
(2)Fifty percent of the land remaining after the reservation mentioned in sub-rule (1), shall be allotted to landless persons, agriculturists and agricultural laborers belonging to the scheduled caste and the scheduled tribe and the remaining land shall be allotted to other landless persons, agriculturists and agricultural laborers according to the order of priority specified in sub-rule, (3).
