Section 12(1) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
(1)Except in cases falling under clause (b) of sub-rule (2) of Rule 8 for the purpose of fixing priority for allotment of unoccupied land, the following order.shall be observed:-(i)Displaced agriculturists.(ii)[ A landless person identified as a Beneficiary of the Integrated Rural Development Programme] [Substituted by Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982 - Rajasthan Gazette Part IV-(C), dated 25.11.1982, page 528.].(iii)[] [Renumbered by Notification No. dated 09.06.1978 - Rajasthan Gazette dated 22.07.1978.] Landless tenants.(iv)[] [Renumbered by Notification No. dated 09.06.1978 - Rajasthan Gazette dated 22.07.1978.] Agricultural labourers.(v)[] [Renumbered by Notification No. dated 09.06.1978 - Rajasthan Gazette dated 22.07.1978.] Ex-soldiers.(vi)[] [Renumbered by Notification No. dated 09.06.1978 - Rajasthan Gazette dated 22.07.1978.] Khudkasht to jagirdars:Provided that in the land in his possession a temporary tenant shall have the first preference.
