Section 20(3) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(3)[ Notwithstanding anything contained in these rules, the co-operative society to whom land was alloted and the said society provided that land to its member for cultivation and the said land has been resumed under the Rajasthan (Allotment of Land to Co-operative Societies) Rules, 1959. If the said member of his successor is landless and continuously in possession and cultivating the said land personally, the allotting authority may on advice of the Advisory Committee instead of ejecting him, allot the whole or part of such land subject to limit provided in Rule 12 on payment of five percent of the market value of the land determined by District Level Committee. In case of persons belonging to Scheduled Castes, Scheduled Tribes, Other Backward Classes and B.P.L. families no price shall be charged:Provided that if such land was not within the urbanisable limit or peripheral belt of the urban area as mentioned in Sec. 90-B of the Act at the time of allotment and subsequently included in urbanisable limit or peripheral belt of urban area of Jaipur Development Authority, Urban Improvement Trust or Municipal Corporation or Municipal Council, Khatedari right shall be conferred only with the prior approval of the State Government and on payment of 20% of market value of land as determined for the area by the District Level Committee and in case of land subsequently included in the urbanisable limit or peripheral belt of Municipal Board, Khatedari right shall be conferred only with the prior approval of Divisional Commissioner and on payment of 10% of market value of land determined for the area by the District Level Committee.] [Inserted by Notification No. G.S.R. 29, dated 21.6.2007 (w.e.f. 24.7.1970).]
