Section 18 in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
18. Persons not eligible to Allotment of Government Land.
- No allotments of Government land shall be made to any of the following classes of tenants :-(i)A sub-tenant or a [land-holder] [Substituted by Notification No. F. 22 (54) Revenue/Col./64, dated 2-6-1970 vide G.S.R. 20, Published in Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 2-6-1970 pages 79 to 82.] tenure khatas under proprietary, mourusi or Khatedari rights, who [holds] [Substituted by Notification No. F. 22 (54) Revenue/Col./64, dated 2-6-1970 vide G.S.R. 20, Published in Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 2-6-1970 pages 79 to 82.] 25 bighas or more of land in his sub-tenancy and is not liable to ejectment from his subtenancy under the provisions of the Rajasthan Tenancy Act, 1955 or any other law for the time being in force, in the area.(ii)A tenant who has transferred his holding or a part thereof, so as to make it uneconomic, after 15-10-1955 and has become landless on account of such transfer.
