Section 5 in The Rajasthan Land Reforms and Resumption of Jagirs (Concessions for Khudkasht in Rajasthan Canal Project Area) Rules, 1963
5. Order of Priority.
- The list of persons referred to in rule 4 above shall be arranged in an order of priority to be determined by the Commissioner for Khudkasht Lands according to the date of application.[xxx] [Deleted by Notification No. F. (1) (143) Revenue/A/57/Part II, dated 28-11-1963, published in Rajasthan Gazette Part IV-C, dated 20-2-1964]
