Section 6(3) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(3)The land belonging to a member of Scheduled Caste or Scheduled Tribe which vests in the State Government under section 175 of the Rajasthan Tenancy Act, 1955 shall be allotted only to a member of a Scheduled Caste or Scheduled Tribes respectively under the provisions of these rules.
