Section 6(1) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(1)The State Government may reserve land in any irrigation system for all or any of the following purposes:-(i)Central or State Government mechanised farms.(ii)Farms to be established by the Agriculture Department.(iii)Cattle Breeding Farms to be established by the Animal Husbandry Department.(iv)Re-settlement of Disabled service personnel, and dependents of Deceased defence Personnel, killed in a action in NEFA and Ladakh, Rann of Kutch, Pakistan hostilities in Punjab, Rajasthan, Jammu and Kashmir and Gallantry award holders.(v)Resettlement of ex-jagirdars and Bhakra landless tenants.(vi)Allotment to Landless tenant of Schedule Caste, Schedule Tribes and other landless tenants.(vii)[ Allotment to unemployed Graduates in Agriculture (including "Graduates in Agricultural Engineering)] [Added by notification No. F. 22 (54) Revenue/Colo/64 dated 2-6-1970 vide GSR 20-Rajasthan Gazette, Extraordinary, Part IV-C, dated 2-6-1970, page 79 to 82.].
