Section 7 in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
7. Extent of Reservation of Land for allotment and sale.
(1)The extent of reservation of land for different purposes and sale by auction respectively in all irrigation systems upto the end of Anoopgarh Shakha in Indira Gandhi Canal Project area shall be as under:-A. Reservation For Allotment:(i)For farms to be established by the Agriculture Department up to 1,000 acres.(ii)For the cattle breeding farms to be established by animal husbandry Department up to 500 acres.(iii)For resettlement of disabled service personnel and dependents of Deceased Defence personnel killed in action in NEFA and Ladakh, Rann of Kutch, Pakistan hostilities in Punjab, Rajasthan sthan, Jammu & Kashmir and the Gallantry Award holders up to 10,000 acres.(iv)For five Panchayat Samitis in the Indira Gandhi Canal Project area and the agricultural farms established by them upto 1,000 acres.(v)For displaced Agriculturists and ousters up to 85,000 acres.(vi)For Ex-Jagirdars up to 25,000 acres.(vii)For Bhakra landless tenants up to 35,000 acres.(viii)For temporary lease holders since prior to 15-10-1955 up to 2.87 lakh acres.(ix)For village abadis, Johars, tanks and other public purposes up to 5, 000 acres.(x)For landless tenants belonging to Scheduled Castes and Scheduled Tribes up to 1 lakh acres to be allotted at the rate of 15 bighas per family.(xi)For other landless tenants up to 50,000 acres to be allotted at the rate 15 bighas per family.(xii)[ For unemployed graduates in Agriculture (including unemployed Graduates in Agricultural Engineering) up to 3125 acres] [Added by notification No. F. 22 (54) Revenue/Colo/64 dated 2-6-1970 vide GSR 20-Rajasthan Gazette, Extraordinary, Part IV-C, dated 2-6-1970 page 79 to 82.].B. Reservation For Sale:(1)Remaining land left providing for reservations for allotment under sub-para (A) shall be sold by public auction.(2)Out of the total cultivable Government land available for disposal under these rules in irrigation systems other than those covered by sub-rule (1), 50% land shall be reserved for allotment under Rule 6 and the remaining 50% shall be sold by public auction.
