Section 12 in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
12. Priorities in allotment.
(1)Except in cases falling under clause (b) of sub-rule (2) of Rule 8 for the purpose of fixing priority for allotment of unoccupied land, the following order.shall be observed:-(i)Displaced agriculturists.(ii)[ A landless person identified as a Beneficiary of the Integrated Rural Development Programme] [Substituted by Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982 - Rajasthan Gazette Part IV-(C), dated 25.11.1982, page 528.].(iii)[] [Renumbered by Notification No. dated 09.06.1978 - Rajasthan Gazette dated 22.07.1978.] Landless tenants.(iv)[] [Renumbered by Notification No. dated 09.06.1978 - Rajasthan Gazette dated 22.07.1978.] Agricultural labourers.(v)[] [Renumbered by Notification No. dated 09.06.1978 - Rajasthan Gazette dated 22.07.1978.] Ex-soldiers.(vi)[] [Renumbered by Notification No. dated 09.06.1978 - Rajasthan Gazette dated 22.07.1978.] Khudkasht to jagirdars:Provided that in the land in his possession a temporary tenant shall have the first preference.(2)Allotment to persons under categories (ii), (iii) and [(iv)] [Inserted by Notification No. dated 09.06.1978 - Rajasthan Gazette dated 22.07.1978.] above shall be made in the following order of preference:-(i)to Co-operative Societies.(ii)to residents of the village.(iii)To residents of adjoining villages.(iv)To residents of the Tehsil.Within the above four categories, first preference shall be given to the members of the backward classes:[Provided that the landless tenant who does not hold any tenure land any where in Rajasthan or such land as he holds is less than 2½ acres of irrigated land or 5 acres of unirrigated land shall be given preference within the category specified in sub-rule (2) which appertains to him.] [Inserted by Notification No. F. 4(10) Revenue/Col./75, dated 27.12.1982 - Rajasthan Gazette Extraordinary Part IV-(C), dated 11.01.1983, page 333.]
