(1)Save as otherwise provided elsewhere by this Act, land for agricultural purposes shall be allotted by such authority and in such manner as may be prescribed by rules made by the State Government in this behalf.(2)All allotments of land under this section shall be subject to the payment of rent fixed at such rates as may be fixed according to custom or by usage or any law on the subject.(3)Omitted.(4)If there be more than one person requiring the same land, the allotment shall be made in the following order -(i)to co-sharers of the holding if it forms part of a compact block or is irrigated from the same source, preference amongst such co-sharers being given to one having land less than the area prescribed by the rules made under the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955);(ii)to persons residing in the village in which land be situated preference amongst such persons being given to persons having no land or less than the area prescribed by the said rules;(iii)by drawing lots :Provided that the area so taken together with the area held by him does not exceed the area prescribed by the said rules.
