Section 3(vii) in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978
(vii)"Landless person" means a resident of Rajasthan who is either a bona fide agriculturist or an agricultural labourer, cultivating or likely to cultivate the land personally and whose main source of income is agriculture or any subsidiary occupation like cattle breeding provided such person does not hold any tenure land anywhere in Rajasthan or such land that he holds is less than a fragment:
