Section 11(1) in The Rajasthan Colonisation (Mahi Project Government Lands Allotment and Sale) Rules, 1984
(1)Notwithstanding anything to the contrary contained in these rules small patch of Government land may be allotted to a tenure tenant whose tenure land adjoins such patch, subject to the ceiling area at double the reserve price for the land of similar soil class in the neighbourhood. If the adjoining land holder is not willing to take this land, it can be allotted to any other person.
