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State of Rajasthan - Section

Section 10 in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973

10. Persons eligible to allotment.

- The following categories of persons who do not own or owned, either in his own name or in the name of any other members of his joint family, any residential plot or house any where in any Mandi area of Rajasthan, on the date of commencement of these Conditions or thereafter, shall be eligible to allotment of residential plots:-
(1)Persons belonging to low income group;
(2)Persons belonging to Scheduled Castes or Scheduled Tribes; and
(3)Displaced persons, whose lands were acquired for the development of a Mandi.