Section 17(3) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(3)The residential plots shall be reserved and allotted to the categories of persons in the following proportion:-(a)[ [10%] [Substituted by Amended Notification No. F. 9(63) UDH/Gr. III/81, dated 29-5-1985, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 3-6-1985, page 120.] of the plots reserved for allotment shall be allotted to the persons entitled under Categories in clauses (b) and (c) referred to in sub-rule (2) on the basis of lottery according to procedure specified in Annexure-B.](b)10% of the plots reserved for allotment shall be allotted to defence personnel including ex-servicemen and their families [and Border Security Force, Central Industrial Security Force and Central Reserve Policy Force personnel] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.] provided that the priority for allotment of plot amongst them shall be fixed in following order;(i)to the widows and dependents of army personnel who have lost their lives while defending borders of the country [and to the widows and dependents of Border Security Force, Central Industrial Security Force and Central Reserve Police Force Personnel, who have lost their lives while performing their duties.] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.](ii)to disabled army, [Border Security Force, Central Industrial Security Force and Central Reserve Police Force] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.] personnel(iii)other army [Border Security Force, Central Industrial Security Force and Central Reserve Police Force] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.] personnel.(c)[68%] [Substituted for the figure '70' by Amended Notification No. F.3 (101) UDH/III/89, dated 6-4-1991, published in Rajasthan Gazette Part IV-C, dated 23-4-1992.] of the plots reserved for allotment by lottery shall be allotted to the persons entitled under category in clause (a) of sub-rule (2) on the basis of lottery according to procedure specified in Annexure-B provided always that 15% of the reserved plots shall be reserved and allotted to the persons belonging to the Scheduled Castes and Scheduled Tribes and shall be allotted on the basis of lottery according to the procedure specified in Annexure-B.(d)[ 2% of the plots reserved for allotment by lottery shall be allotted to the persons entitled under category in clause (f) of sub-rule (2) on the basis of lottery according to procedure specified in Annexure-B.] [Added by Notification No. F. 9(63) UDH/Gr. III/81, dated 29-5-1985, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 3-6-1985, page 120.](e)[ 15% of the total plots of the size of 200 Sq. meters, in middle income group category, and 270 Sq. meters, in higher income group category, shall be reserved for allotment to the persons for whom no reservation has been made.] [Inserted by Amended Notification No. F. 9(3) UDH/Gr. 3/85, dated 25-9-1987, Published in Rajasthan Gazette Ordinance, Part IV-C(I), dated 28-1-1988, page 432.](e)[ [3%] [Inserted by Amended Notification No. F.3 (101) UDH/III/89, dated 6-4-1991, published in Rajasthan Gazette Part IV-C, dated 23-4-1992.] of plot reserved for allotment by lottery shall be allotted to the persons entitled under category in clause (g) of sub-rule (2) on the basis of lottery according to procedure specified in Annexure-5.]
