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State of Rajasthan - Section

Section 16 in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978

16. Scale of allotment.

- The following shall be the scale of allotment:-
(i)Landless persons and members of Scheduled Castes and Scheduled Tribes-10 acres of commanded land.
(ii)Panchayat Samiti-upto 50 acres commanded land for the establishment of a seed multiplication farm or for general agricultural development subject to the conditions that the Panchayat Samiti shall pay the reserve price regularly and pay the other dues and shall use the land for the purposes for which it is allotted and shall not alienate it in any manner without prior sanction of the Government.
(iii)Panchayat-upto 10 acres commanded land for the purpose of agricultural production subject to the condition that the Panchayat shall pay the reserve price regularly and pay the other dues and shall not use the land for any other purpose and shall not alienate it in any manner.