Section 13A in Rajasthan Tenancy (Government) Rules, 1955
13A. [ Notwithstanding anything contained in Rules 9 to 13 and Rule 16, the Tehsildar or the Village Panchayat, as the case may be, may after obtaining the report of the Patwari and after holding an enquiry in such manner as he or it may deem fit regarding the eligibility of the applicant for getting, free of charge, a site for residence and availability thereof, dispose of the case by a written order. The order of allotment of the land shall be made in the majma-am in the village. The trees standing on the site shall be removed before the possession of the land is delivered, unless the allottee is prepared to pay the value thereof as fixed by the Tehsildar or the Village Panchayat, as the case may be.] [Inserted by Notification Dated 16.12.1974, Published in Rajasthan Government Gazette, Part IV(C), Dated 16-12-1974.]
This rule shall be effective up to the [15th day of January, 1975] [Substituted by Notification Dated 25-1-1975, Published in Rajasthan Government Gazette, Part IV(C), Dated 30-1-1975.].
