Section 21 in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
21. [ Regularisation of certain cases of trespassers. [Added by Notification No. F. 4(2) Revenue/Col./76, dated 22.09.1981 - Rajasthan Gazette, Extraordinary, Part IV(C), dated 25.09.1981, page 207.]
(1)Notwithstanding anything contained in these rules, and subject to the specific or general directions of the Government, the allotting authority may, on the advice of the Advisory Committee, instead of ejecting a trespasser from the land occupied by him, allow him to retain possession of the whole, or part of such land to which he would have been entitled to allotment under these rules:Provided that:-(a)he is a landless agriculturist and the total area of land held by him together with the area of the land so regularised shall not exceed 10 acres of command land. (For purposes of computing the total area of his holding, his notional share in the joint holding of his family shall also be taken into consideration), and(b)he has been in continuous possession of the trespassed land prior to [1.1.2000] or prior to the date on which the area was declared to be a colony, whichever is earlier.(2)Upon regularisation in the manner indicated in sub-rule (1), the trespasser shall be deemed to have been allotted the land so regularised under these rules and shall be governed by the terms and conditions prescribed in these rules, and shall be bound to pay twice the amount of the reserve price fixed under Rule 17.]
