Section 5 in The Rajasthan Special Assistance to Disabled Ex-Service Men and Dependants of Deceased Defence Personnel (Allotment of Lands) Rules, 1963
5. Persons eligible for allotment.
- A disabled ex-servicemen or such dependants or any deceased defence personnel settled in Rajasthan as may undertake to maintain other members of the family of the deceased shall be entitled for allotment under these rules:Provided that persons already in possession of land in excess of the ceiling area as defined in clause (64) of section 5 of the Rajasthan Tenancy Act (Rajasthan Act No. 3 of 1955), shall not be entitled for allotment of any land under these rules:[Provided] [Substituted by Notification No. F. 12(1) Revenue Col./Wel/70, G.S.R. 117, dated 22.01.1974 - Rajasthan Gazette, Part IV-C(I), dated 17.10.1974.] further that persons having less than the ceiling area may be allotted land up-to the ceiling area.
