Section 15 in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
15. Persons not eligible to allotment of Government land.
(1)No allotment of Government land shall be made to any displaced agriculturist or landless tenant even though his lands have been acquired in the project, if:-(i)He holds 20 acres or more of commanded or irrigated tenure land in the project area at any other place.(ii)75 acres of Barani land anywhere in Rajasthan.(2)The claims of such persons for compensation may be settled by cash payment.
