Section 17A in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
17A. [ [Rule 17 renumbered as sub-rule (1) and sub-rule (2) added by No. 34 [18-11-1982].]
(1)Notwithstanding anything to the contrary in the rules, small patches of land [upto five bighas of irrigated land or ten bighas of unirrigated land] may be sold to [a person in the following priority, namely] [Substituted by Notification No. F. 4(11) Revenue/Col./75, dated 30.10.1975-Rajasthan Gazette Part IV(C), dated 06.11.1975, page 623.] :-(i)[ to a person holding land in the same square; [Substituted by Notification No. F. 4(2) Col./94, dated 22.10.97-Rajasthan Gazette Extraordinary Part IV-C(I), dated 6.11.97, page 126 = 1999 RSCS/Part II/page 561/H. 413 for the following: '(i) to a person holding adjoining land; (ii) to a person holding land in the same square'.](ii)to a person holding adjoining land,](iii)to a person holding land in the same chak;(iv)to a person holding land in the adjoining chaks, if the person so preferred] is prepared to pay [ [half of the index price or reserve price, whichever is higher] [Substituted by Notification No. F. 4(10) Col./95, dated. 5.5.99-Rajasthan Gazette Extraordinary, Part IV-C(I), dated 19.5.99, page 29(2) = 1999 RSCS/Part II/page 415/H. 350 for the following: 'four times of the price fixed under rule 17 for similar land, in three'.] of the land in four,] equated annual instalments, if any instalments is not paid up by the due date, interest shall be charged thereon [@ [12% per annum] [Substituted by Notification No. F. 4(10) Col./95, dated 5.5.99-Rajasthan Gazette Extraordinary Part IV-C(I), dated 19.5.99, page 29(2) = 1999 RSCS/Part II/page 415/H. 350 for the following: '9 per cent per annum'.] ]:Provided that the total land already in the possession of such person plus the small patch proposed to be allotted shall not be in excess of the land ceiling limit:[Provided further that if there are more than one such persons in a category who want the same small patch, it shall be put to auction amongst the persons of the same category and given to the highest bidder] [Substituted by Notification No. F. 4(2) Col./94, dated 22.10.97-Rajasthan Gazette Extraordinary Part IV-C(I), dated 6.11.97, page 126 = 1999 RSCS/Part II/page 561/H. 413, for the following: 'Provided further that if there are more than one such person, it shall be put to auction and given lo the highest bidder'.].(2)Small patches of land more than [five bighas of irrigated land or ten bighas of un-irrigated land] [Substituted by Notification No. F. 4(10) Col./95, dated 5.5.99-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 19.5.99, page 29(2) = 1999 RSCS/Part II/page 415/H. 350 for the following: 'two acres of irrigated land or four acres of un-irrigated land'.] or portions thereof, may be allotted to landless persons of the same chak in the following order, namely :-(i)landless persons belonging to the Scheduled Castes or Scheduled Tribes;(ii)other landless persons:Provided that among landless persons of clauses (i) and (ii) above, T. C. lease-holders shall have an inter se priority:Provided also that if landless persons of the prescribed priority are not available in the same chak, landless persons of an adjoining chak may be allotted land according to the prescribed priority.]
