Section 2(i) in Rajasthan Disposal of Surplus Evacuee Property Rules, 1975
(i)"Residual Property" means rural and urban evacuee houses, shops, vacant plots and other sites transferred to the State Government by the Government of India from time to time out of the compensation pool vide order No. 6(14)/68 L&R dated 11th August, 1969 and includes those already transferred to the State Government prior to 11-8-1969.
