Section 11(2) in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
(2)[ Where the number of applications received is more then the number of plots available for allotment the order of priority amongst the applicants shall be decided on the basis of residence. First preference shall be given to inhabitants of the Panchayat where the Saline area is situated to be followed by inhabitants of the concerned Tehsil District and State in that order.After sorting out the applications in accordance with priorities as above, the allotment shall be made by draw of lots] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.].
