Section 17A(1) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(1)Notwithstanding anything to the contrary in the rules, small patches of land [upto five bighas of irrigated land or ten bighas of unirrigated land] may be sold to [a person in the following priority, namely] [Substituted by Notification No. F. 4(11) Revenue/Col./75, dated 30.10.1975-Rajasthan Gazette Part IV(C), dated 06.11.1975, page 623.] :-(i)[ to a person holding land in the same square; [Substituted by Notification No. F. 4(2) Col./94, dated 22.10.97-Rajasthan Gazette Extraordinary Part IV-C(I), dated 6.11.97, page 126 = 1999 RSCS/Part II/page 561/H. 413 for the following: '(i) to a person holding adjoining land; (ii) to a person holding land in the same square'.](ii)to a person holding adjoining land,](iii)to a person holding land in the same chak;(iv)to a person holding land in the adjoining chaks, if the person so preferred] is prepared to pay [ [half of the index price or reserve price, whichever is higher] [Substituted by Notification No. F. 4(10) Col./95, dated. 5.5.99-Rajasthan Gazette Extraordinary, Part IV-C(I), dated 19.5.99, page 29(2) = 1999 RSCS/Part II/page 415/H. 350 for the following: 'four times of the price fixed under rule 17 for similar land, in three'.] of the land in four,] equated annual instalments, if any instalments is not paid up by the due date, interest shall be charged thereon [@ [12% per annum] [Substituted by Notification No. F. 4(10) Col./95, dated 5.5.99-Rajasthan Gazette Extraordinary Part IV-C(I), dated 19.5.99, page 29(2) = 1999 RSCS/Part II/page 415/H. 350 for the following: '9 per cent per annum'.] ]:Provided that the total land already in the possession of such person plus the small patch proposed to be allotted shall not be in excess of the land ceiling limit:[Provided further that if there are more than one such persons in a category who want the same small patch, it shall be put to auction amongst the persons of the same category and given to the highest bidder] [Substituted by Notification No. F. 4(2) Col./94, dated 22.10.97-Rajasthan Gazette Extraordinary Part IV-C(I), dated 6.11.97, page 126 = 1999 RSCS/Part II/page 561/H. 413, for the following: 'Provided further that if there are more than one such person, it shall be put to auction and given lo the highest bidder'.].
