Section 3(1) in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970
(1)All allotments of Government land under these Conditions shall be on permanent basis with a right of [ultimate] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] conferment of Khatedari rights and unless otherwise provided all allotments so made shall be subject to the terms and conditions prescribed under the Rajasthan Colonisation (General Colony) Conditions, 1955, and other statement of conditions issued from time to time under section 7 of the Act:[Provided that the bar of 7 years about conferment of Khatedari rights as provided in Condition 9 of the Rajasthan Colonisation (General Colony) Conditions, 1955 shall not apply to an allottee under these Conditions.] [Inserted by Notification dated 20.12.1972-Rajasthan Gazette, Part IV-(C), dated 28.12.1972.]
