Section 3(3) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(3)[ the Land belonging to a member of Scheduled Caste or Scheduled Tribe which vests in the State Government under Sections 175 and 176 of the Rajasthan Tenancy Act, 1955 and under Sections 13 and 14 of the Rajasthan Colonisation Act, 1954, shall be allotted only to a member of a Scheduled Caste or Scheduled Tribe respectively, in accordance with the provisions of these rules.] [Added by Notification No. F. 4(13) Revenue/Col./83/ii, dated 25.11.1983-Rajasthan Gazette Extraordinary Part IV(C), dated 26.11.1983, page 240.]
