Section 17(1) in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
(1)Subject to the provisions contained in sub-rules (2), (3), (4) and rules 18. 19, 20, 20A and 21 the surplus land vested in the State Government under any law relating to the imposition of ceiling on agricultural holdings shall be allotted in accordance with the Rajasthan Land Revenue (Allotment of land for Agricultural purposes) Rules. 1970 in Non-project Areas and in accordance with the rules or statement of conditions issued under the Rajasthan Colonization Act 1954, in Project Areas.
