Section 14B in The Rajasthan Land Reforms and Resumption of Jagirs (Concessions for Khudkasht in Rajasthan Canal Project Area) Rules, 1963
14B. [ Allotment of small patches of Government land. [Added by Notification No. F. 4 (7) Revenue/Col./74/, dated 6-1-1975, published in Rajasthan Gazette Part IV-C (I), dated 16-1-1975]
(1)Notwithstanding anything contained in these rules, small patches of Government land measuring up to 5 Bighas may be allotted to an allottee under these rules whose allotted land is in the same Murabba at the prevailing market price and the price of such land shall be payable by the allottee within a fortnight from the date of the order of allotment.(2)In case there are more than one such allottees eligible for allotment of such land, allotment shall be made by drawal of lots against them.]
