Section 8(3) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(3)A person claiming allotment of Government land on the strength of any special lease granted to him in the past (such as lease under Grow More Food Campaign or lease to a Co-operative Society of which he was a member) or under any other specific claim such as reservation of certain areas for specific purposes or for any particular class of persons or tenants, shall furnish full details of his lease claim together with certified copies of documents, if any, supporting his claims.
