Section 13A(8) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(8)[ Notwithstanding anything contained in these rules, the Agriculture Cooperative Society to whom land was allotted and the said society provided part of that land to its member for cultivation and the said land has been resumed under the Rajasthan (Allotment of Land to Cooperative Societies) Rules, 1959 or voluntarily surrendered by such member or his successor who got gairkhatedari or khatedari rights in violation of sub-rule (7) of Rule 5 of the said Rules of 1959, if such member, was member of such cooperative society on or before the date of commencement of these amendment rules and same is verified by the concerned registering authority and such members or his successor is bona fide agriculturist and continuously cultivating the said land personally, the allotting authority may [x x x] [[Substituted by Notification No. F. 4(2) Col./2007, dated 4.8.2008-Rajasthan Gazette, Extraordinary Part IV-C(I), dated 12.8.2008, page 113(1). [w.e.f. 4.8.2008] = 2009 RSCS/Part II/page 350/H. 162 for the following expression:'(8) Notwithstanding anything contained in these rules, the Co-operative Society to whom land was allotted and the said society provided that land of its member of cultivation and the said land has been resumed under the Rajasthan (Allotment of Land to Co-operative Societies) Rules, 1959. If the said member or his successor is landless and continuously in possession and cultivating the said land personally, the allotting authority may [xxx] instead of ejecting him, allot the whole or pari of that land subject to ceiling limit on payment of 25% of the reserve price in case of member of Scheduled Castes, Scheduled Tribes, Other Backward Classes and Below Poverty Line family and on payment of 50% of the reserve price in case of others'.]] instead of ejecting him, allot the whole or part of that land subject to ceiling limit on payment of twenty five percent of the reserve price in case of member of Scheduled Castes, Scheduled Tribes, Other Backward Classes and Below Poverty Line families, and on payment of fifty percent of the reserve price in case of others, by reducing the amount already deposited, if any.]
