State of Rajasthan - Act
The Rajasthan Special Assistance to Disabled Ex-Service Men and Dependants of Deceased Defence Personnel (Allotment of Lands) Rules, 1963
RAJASTHAN
India
India
The Rajasthan Special Assistance to Disabled Ex-Service Men and Dependants of Deceased Defence Personnel (Allotment of Lands) Rules, 1963
Rule THE-RAJASTHAN-SPECIAL-ASSISTANCE-TO-DISABLED-EX-SERVICE-MEN-AND-DEPENDANTS-OF-DECEASED-DEFENCE-PERSONNEL-ALLOTMENT-OF-LANDS-RULES-1963 of 1963
- Published on 27 November 1963
- Commenced on 27 November 1963
- [This is the version of this document from 27 November 1963.]
- [Note: The original publication document is not available and this content could not be verified.]
1. Short title and commencement.
- These rules may be called the Rajasthan Special Assistance to disabled Ex-Servicemen and Dependants of Deceased Defence Personnel (Allotment of Lands) Rules, 1963.2. Definitions.
- In these rules, unless the context otherwise requires:-3. Applications of rules.
- These rules shall apply only to the Government lands falling within the Bhakra, Chambal or Rajasthan Canal Project Colonies and already reserved or to be reserved, by notification in the official Gazette for allotment to the disabled ex-servicemen and dependants of deceased defence personnel.4. Applicability of General Colony Conditions.
- The Rajasthan Colonisation (General Colony) Conditions, 1955, issued under the sub-section (2) of section 7 of the Rajasthan Colonisation Act, 1954 (Rajasthan Act XXVII of 1954) (hereinafter in these rules referred to as the General Colony Conditions) shall, mutatis mutandis apply to all allotments of land made under these rules.5. Persons eligible for allotment.
- A disabled ex-servicemen or such dependants or any deceased defence personnel settled in Rajasthan as may undertake to maintain other members of the family of the deceased shall be entitled for allotment under these rules:Provided that persons already in possession of land in excess of the ceiling area as defined in clause (64) of section 5 of the Rajasthan Tenancy Act (Rajasthan Act No. 3 of 1955), shall not be entitled for allotment of any land under these rules:[Provided] [Substituted by Notification No. F. 12(1) Revenue Col./Wel/70, G.S.R. 117, dated 22.01.1974 - Rajasthan Gazette, Part IV-C(I), dated 17.10.1974.] further that persons having less than the ceiling area may be allotted land up-to the ceiling area.6. [ Extent of allotment. [[Substituted by Notification No. F. 4(13) Revenue/Col./87, S.O. 71, dated 12.05.1988 - Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 27.07.1989, page 70, w.e.f. 27.07.1989 = 1990 RSCS/Part II/page 52/H. 50, for the following:
'6. Extent of allotment. - Subject to the provisions contained in the provisions to rule 5, the scale of allotment under these rules shall be as under:-7. Terms and conditions of Allotment.
8. Procedure for allotment.
- An application for allotment under these rules shall be made on the pro forma appended to these rules through the Officer Commanding of the Unit in which the disabled ex-servicemen or the deceased defence personnel served in Ladhak or the North East Frontier Agency or in any military operations any where else to which the provisions of these rules may, by notification in the official Gazette be extended:Provided that in the case of the dependants of a deceased defence personnel, the application may be made through the Secretary of the District Soldiers Board concerned.9. Allotting Authority.
- For lands reserved in the Rajasthan Canal Project Area and the Bhakra Project Area, the Colonisation Commissioner, Rajasthan and for lands reserved in the Chambal Project Area, the Collectors shall be the authority competent to allot lands under these rules, after such summary enquiry, if any, as may be necessary.10. Sub-letting.
- Notwithstanding anything contained in the General Colony Conditions, the restrictions on sub-letting the land as laid down in section 45 of the Rajasthan Tenancy Act shall not apply for 10 years in the case of allot-tees under these rules.Pro Forma| S. No. | Name of the persons | Killed, disabled or reported missing | Regimental number | Unit | Name of the claimant with relation | Particulars of existing holding whether joint orseverely | Recommendations of the D.S.S. & A's Boards | Remarks of Collector |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |
1. [Notification No. F. 7(183) Irg./92, dated 22-10-1965 - Rajasthan Government Gazette, Part 4-C, dated 2-12-1965, page 435.]
In pursuance of clause (a) and (b) Rule 2 of the Rajasthan Special Assistance to Disabled Ex-Servicemen and Dependents of Deceased Defence Personnel (Allotment of Lands) Rules, 1963 (as originally published under Irrigation Department's Notification No. 7 (183) Irg./62, dated 27th November, 1963 in Part IV-C of the Rajasthan Gazette ; dated 20th February, 1964 it is hereby notified that the provisions of the said rules shall also be applicable to the area of military operations in the :-2. [Notification No. F. 7(132) Irg./62, dated 27-1-1963 - Rajasthan Gazette, Part IV-C, dated 30.1.1964].
In exercise of the powers conferred by Rule 3 of the Rajasthan Special Assistance to Disabled Ex-servicemen and Defence Personnel (Allotment of Lands) Rules, 1963, the State Government hereby reserves two lakhs acres of land in the following villages commanded by Indira Gandhi Canal for allotment to the disabled ex-servicemen and dependents of defence personnel who died in military operations or hostilities in Ladhak or the North East Frontier Agency, namely:-Villages:-| Anupgarh Tehsil | Bikaner Tehsil | Bikaner Nausars Tehsil |
| 1. Binjors | 1. Karmwala | 1. Gulamwala |
| 2. Anupgarh | 2. Ramjanwala | 2. Ballar |
| 3. Sherpura | 3. Beriyanmali | |
| 4. Sivani | 4. Siyasar Chogan | |
| 5. Hisanki | ||
| 6. Gharsana | ||
| 7. Ch. Shera | ||
| 8. Ch. II Ghammi | ||
| 9. Ch. I Singawala | ||
| 10. Sakhi | ||
| 11. Ch. 9 Handiwala | ||
| 12. Koriband Ch. No. 1 | ||
| 13. Ch. 3 Gujari | ||
| 14. Ch. 4 Kala Keri | ||
| 15. Ch. 6 Tejula | ||
| 16. Ch. 8 Sakhi | ||
| 17. Ch. 2 Khobar | ||
| 18. Khanuwali | ||
| 19. Ch. No. 1 Kanuwali |