Section 3(1) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(1)All allotments of Government lands under these Rules shall be on permanent basis with a right of ultimate conferment of Khatedari rights and unless otherwise stated, all allotment so made shall be subject to the terms and conditions prescribed under the concerned statements of conditions issued from time to time under section 7 of the Act for different classes of allotment or tenants.[(1-a) In case where allotment of land is made to a married agriculturist, the allotment shall be made in the Joint name of husband and wife and the allotters, in such case shall be deemed to be joint allotters.] [Inserted by Notification No. F. 4(2) Col./99, dated 11.9.2002 -Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 20 = 2002 RSCS/Part II/page 791/H. 620.]
