Section 16A(1) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(1)[Subject to the provisions of Rule 14 [ii] [Added by Notification No. F. 6 (77) Revenue II/54, dated 29.11.1957-Rajasthan Gazette, Part IV(C), dated 12.12.1957.] no person shall be allotted any land under Rule 16 out of the Government lands held by him under a temporary cultivation lease if he has not been cultivating the lease land personally.][Provided that if a temporary tenant could not secure physical possession in time of the land temporarily allotted to him before the 31st December, 1952, by a competent authority owing to any legal proceedings, obstruction or trespass by other persons or any other reason beyond his control but has subsequently obtained possession under the terms of the said allotment and since then has been cultivating it personally, shall be deemed to be cultivating the said land personally for the period of such dispossession.] [Added by Notification No. F. 6 (77) Revenue/A/54, dated 04.09.1957-Rajasthan Gazette, Part IV(C), dated 26.09.1957.]
