Section 11 in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970
11. [ Allotment of small patches of land. [[Substituted by Notification No. F. 4(10) Col./95, dated 5.5.99-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 19.5.99, page 29(8) = 1999 RSCS/Part II/page 417/H. 352 for the following:
'11. Allotment of small patches of land. - Small patches of land up to 5 bigha may be allotted at the prevailing market price to the tenants of adjoining land subject to the ceiling limit. However, in case there are more than one such tenants allotment shall be made by drawing lots among them:Provided that patches of more than 5 bighas will be allotted only to tenants who own or possess land less than one Murabba or 25 bighas, to make their total area, up to 25 bighas:Provided further that such patches shall be allotted only if no land is left behind to form further patches of land in all such cases full market price shall be charged.']]- Small patches of land up-to five bighas of irrigated land, or 10 bighas of un-irrigated land may be allotted on payment of Index price of the land, to the tenants of adjoining land subject to the ceiling limit in four yearly instalments. If any, instalment is not paid on the due date thereof, interest shall be charged thereon at the rate of 18 percent per annum. However in case there are more than one such tenants, allotment shall be made by auction amongst them:Provided that patches of more than 5 bighas of irrigated land or 10 bighas of un-irrigated land will be allotted only to tenants who own or possess land less than one Murabba or 25 bighas to make their total area up-to 25 bighas;Provided further that such patches shall be allotted only if no land is left behind to form further patches of land.]
