Section 4 in The Rajasthan Colonisation (Allotment and Sale of Government Land to Pong Dam Oustees and their Transferees in the Indira Gandhi Canal Colony) Rules, 1972
4. [ Eligibility and extent of allotment. [Substituted by Notification dated 02.03.1973-Rajasthan Gazette Part IV-(C), Extraordinary dated 02.03.1973.]
(1)Subject to the provisions contained in these rules an oustee land owner, who held land upto 20 standard acres of which 30% or more has been acquired or who held land more than 29 standard acres of which 50% or more has been acquired in connection with construction of Pong Dam Reservoir and the possession of the same has been taken or is likely to be taken over in consequence of such acquisition after harvesting of the crop standing at the time of the issue of certificate by the Certifying Authority under sub-rule (2) of Rule 5, shall in relation to himself, his Oustees family be a person eligible for allotment of land under these rules:Provided that if an Oustee land owner after acquisition is left with 30 standard acres or more of land, he shall not be eligible for any allotment under these rules:Provided further that in case the land of any member of the family of an Oustee has also been acquired as aforesaid such member of the family shall not be treated as a separate Oustee and shall not be entitled to any separate allotment of land under these rules:Provided further that where an Oustee land owner or a member of his family has died after 31st day of March, 1961, his successors will not be treated as separate Oustees and not be entitled to any separate allotment:Provided also that if the proprietary or morussi rights in the land, which has been acquired for the Pong Dam Reseivoir, have been obtained by an Oustee after 31st day of March, 1961, by any means other than lawful inheritance such Oustee land owner will neither be eligible nor entitled to any allotment of land under these rules.(2)An Oustee land owner for himself and his Oustee family shall be eligible for allotment of land under these rules provided that his name appears in relation to the acquired land as a separate land owner in separate khewat number or numbers in the jamabandi upto 31st March, 1961 or as co-owner or co-sharer in the jamabandi, assessed and paying land revenue separately upto the said date and further that his name continues to appear as such till the date of acquisition.(3)An Oustee land owner fulfilling the conditions of eligibility specified in sub-rules (1) and (2), may be allotted for himself and his family one square i.e. 15,625 acres of land under these rules by the Allotting Authority.(4)An Oustee who is only a tenant, landless labourer or an artisan shall not be entitled to allotment of any agricultural land under these rules and he shall be entitled only to allotment of a house site for the rehabilitation of the oustees.]
