Section 3(2) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(2)(a)No person shall be entitled as of right to a grant or to become a tenant and the Government of Rajasthan hereby reserves to itself and retains absolute discretion in the selection of tenants for the land referred to in these Rules.(b)Notwithstanding anything in these Rules, the Government reserves to itself the right of reserving any land for any specific purpose or for allotment to any class of persons or tenants:[Provided that Government may delegate the powers of allotment in any case or a class of cases under this rule to the Colonisation Commissioner or the Collector or to any other prescribed authority, subject to such terms and conditions as maybe prescribed in this behalf.] [Added by Notification No. F. 18 (3) Revenue/Col./77, dated 07.02.1981-Rajasthan Gazette Part IV(C), dated 12.02.1981, page 430.]
