Section 3(b) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
(b)a person who has sold, or otherwise transferred, the whole or part of the land held by or allotted to him other than land transferred to or acquired by the Government or statutory bodies, and thereby reduces the size of his holding to become a landless person.](vii)"Medium and Minor Irrigation Projects" means all irrigation projects excluding Gang Canal, Chambal, Jawai, Rajasthan Canal and Bhakra and such other projects as may be excluded from time to time by the State Government by notification published in the Official Gazette from the purview of these rules.(viii)"Advisory Committee" means a committee formed under Rule 13.
