Section 16C in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
16C. [Partition and alienation effected after 31-12-1951] [Added by Notification No. F. 22 (6) Revenue/Col./65, dated 21.10.1967-Rajasthan Gazette Part IV(C), dated 23.11.1967.].
- All partitions and alienation's (including sales, gifts and grants of sub-tenancy in a manner as would create a tenure right in favour of the sub-tenant) affected after 31st December, 1952, and which tend to reduce the area of any tenure Khata, shall not be taken into consideration for purposes of Rules 14 and 16 while computing the areas of tenure lands held by a temporary cultivation tenant or for determining his eligibility for allotment of Government lands held under a temporary cultivation lease computed as if no such alienation or partitions had taken place at all.]
