Section 6 in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
6. [ Reservation. [[Substituted by Notification No. F. 4(2) Revenue/Col./76, dated 09.10.1985 - Rajasthan Gazette, Extraordinary, Part IV(C), dated 16.10.1985, page 289 for the following:
'6. Reservation. - (1) Out of the Government lands in medium and minor projects area, land up-to 25% shall be reserved for allotment at reserve price to:-(i)Panchayat Samitis and Panchayats;(ii)Members of Scheduled Castes and Scheduled Tribes. The remaining land shall be disposed of by allotment to displaced agriculturists and landless persons but the State Government may reserve any area in any Medium or Minor Irrigation Project for auction.(2)The land belonging to a member of a Scheduled Caste or Scheduled Tribe which vests in the State Government under Sections 175 and 176 of the Rajasthan Tenancy Act, 1955, and under sections 13 and 14 of the Rajasthan Colonisation Act, 1954 shall be allotted only to a member of a Scheduled Caste or a Scheduled Tribe respectively, in accordance with the provisions of these rules.']](1)Out of the Government lands in Medium and Minor Irrigation Projects Area land up-to 25% shall be reserved for allotment at reserve price to:-(i)Panchayat Samitis and Panchayats.(ii)Members of Scheduled Castes and Scheduled Tribes.(2)The remaining land shall be disposed off by allotment to displaced agriculturists and landless persons but the State Government may reserve any area in any medium or minor irrigation project for auction.] [Added 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.]
