Section 3 in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970
3. Terms of allotment.
(1)All allotments of Government land under these Conditions shall be on permanent basis with a right of [ultimate] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] conferment of Khatedari rights and unless otherwise provided all allotments so made shall be subject to the terms and conditions prescribed under the Rajasthan Colonisation (General Colony) Conditions, 1955, and other statement of conditions issued from time to time under section 7 of the Act:[Provided that the bar of 7 years about conferment of Khatedari rights as provided in Condition 9 of the Rajasthan Colonisation (General Colony) Conditions, 1955 shall not apply to an allottee under these Conditions.] [Inserted by Notification dated 20.12.1972-Rajasthan Gazette, Part IV-(C), dated 28.12.1972.](2)Notwithstanding anything contained in the Bhakra Rules, or other Conditions and rules to the contrary, allotments of Government land in the Paintalisa area shall be governed by these Conditions and any action taken under the Bhakra Rules in this regard shall be deemed not to have been taken and all applications for allotment pending or decided under the said rules shall be decided de novo under these conditions.(3)No person shall be entitled as of right [to a grant] [Inserted, Deleted and Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] or to become a tenant and the Government reserves to itself the right and absolute discretion in selection of applicants for allotment of lands under these Conditions.(4)Notwithstanding anything in these Conditions, the State Government reserves to itself the right of reserving any land for any specific purpose or for allotment to any class of persons or tenants.
