Section 16 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
16. Utilisation of acquired estates.
(1)The Government shall reserve such extent of the land comprised in the estates acquired by or vesting in it under section 7 as may be necessary for purposes directed towards the promotion of agriculture or the welfare of the agricultural population to be settled on such lands.(2)Fifty percent of the land remaining after the reservation mentioned in sub-rule (1), shall be allotted to landless persons, agriculturists and agricultural laborers belonging to the scheduled caste and the scheduled tribe and the remaining land shall be allotted to other landless persons, agriculturists and agricultural laborers according to the order of priority specified in sub-rule, (3).(3)In making allotment of land under sub-rule (2), the following order of priority shall be observed :-(a)A landless person or agricultural laborer who is in possession of the land under a transfer by the landowner which is not recognised under clause (i) of section 7A or which is null and void under clause (ii) of the said section.(b)Co-operative agricultural society.(c)A landless person who is a member of Armed Forces of the Union of India.(d)A landless person or agricultural laborer residing in the village in which the land vested is situated and who does not hold any land whether in his own name or in the name of any member of his joint family.(e)Other landless person and agricultural laborer residing in the village in which the land vested is situated.(f)A tenant of contiguous plot of land holding landless than the ceiling area applicable to him.(g)Any other landless person:Provided that if there are more than one applicant belonging to the categories mentioned in clauses (b) to (g) for the same land, allotment shall be made to the applicant whose application was received first.(4)In areas other than those covered by sub-rule (5) allotment shall be made by the Sub-Divisional Officer exercising jurisdiction in the areas where land is situated .(5)The allottee shall have to pay the price of land allotted to him proportionate to the amount of compensation paid by the Government to the landowner for the land allotted to the allottee. In addition to the price of the land, the allottee shall also be liable to pay compensation for an improvement existing on the land as may be determined by the sub-Divisional Officer having regard to the provisions contained in section 75 of the Rajasthan Tenancy Act, 1955 and also compensation for the trees standing thereon at the rate prescribed under section 80 of the said Act.(6)Tire initial allotment of land shall be on Ghair Khatedari tenure but on full payment of the price and compensation referred to in sub-rule (5) by the allottee, he shall be conferred Khatedari rights and become entitled to all the rights and subject to all the liabilities of a Khatedari tenant under the Rajasthan Tenancy Act, 1955.(7)The allotment of land shall be subject to the payment of rent at sanctioned rent rate applicable to the land:Provided that if the existing assessment of the land is at the rate applicable to uncultivated land, the allottee shall have to pay rent at the rate applicable to the lowest class of cultivated land to which it will on cultivation belong.(8)Notwithstanding anything to the contrary contained in these rules, allotment in area to which the Rajasthan Colonisation Act, 1954 (Rajasthan Act XXVII of 1954) applies shall be made in accordance with the rules made and subject to the statement of conditions issued under the Rajasthan Colonisation Act, 1954 for allotment of land in such areas.
