Section 8(2) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(2)A person claiming allotment of Government land on the basis of his being temporary cultivation lease holder thereof shall furnish the following additional information :-(a)Full details of Government land held by him under temporary cultivation leases in the village or at any other place in 1[any] State.(b)Whether his temporary cultivation has been shifting i.e. changing periodically from one land to another or whether he has been cultivating the same land continuously and if so from what year; and(c)Whether any specific entry has been made with regard to his lease in the Settlement records, such as S[Ta-Ekhtetam] [ubstituted by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.] Bando-Bast or "Chousala" etc.
