Section 13(b) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(b)whether he is a landless tenant or whether he or any member of his joint family has in his name a tenure Khata of land held under proprietary, mourusi or Khatedari rights in the village or at any other place. In the latter case, class of land i.e. irrigated or barani, its area, tenure, and location shall be specified in detail; and
