Section 16A(2) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(2)No Government land shall be allotted to any tenant or a family under Rule 16 in excess of the Government land actually held by him under a temporary cultivation lease on 15th June, 1955:Provided that no temporary [or tenure] [Substituted by Notification No. F. 6 (77) Revenue B/54, dated 08.12.1956-Rajasthan Gazette, Part IV(C), dated 20.12.1956.] tenant to whom land is allotted under sub-rules (1) and (2), or Rule 16 shall be allotted less than [15] [Substituted by Notification No. F. 6 (77) Revenue B/54, dated 08.12.1956-Rajasthan Gazette, Part IV(C), dated 20.12.1956.] Bigha [x x x] [Omitted by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.] if Government land is available for the purpose in the village.
