Section 13 in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
13. Categories of land that may be allotted as Khudkasht.
(1)The following categories of land may, in the order hereinafter mentioned, be allotted to a Zamindar or Biswedar, in preference to other applicants for the same, as Khudkasht under Section 11, namely:-(i)land surrender by tenants;(ii)land abandoned by tenants;(iii)culturable unoccupied land within the estate;(iv)land of the nature specified in clauses (i), (ii) and (iii) in the vicinity of the village or villages in which the estate of the Zamindar or Biswedar is situated; and(v)lands commanded by the Chambal and Rajasthan canal projects on such terms and conditions as may be prescribed.(2)Where no land of any categories specified in sub-Section (1) is available the application for allotment of Khudkasht shall be rejected.
