Section 12(2) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
(2)Allotment to persons under categories (ii), (iii) and [(iv)] [Inserted by Notification No. dated 09.06.1978 - Rajasthan Gazette dated 22.07.1978.] above shall be made in the following order of preference:-(i)to Co-operative Societies.(ii)to residents of the village.(iii)To residents of adjoining villages.(iv)To residents of the Tehsil.Within the above four categories, first preference shall be given to the members of the backward classes:[Provided that the landless tenant who does not hold any tenure land any where in Rajasthan or such land as he holds is less than 2½ acres of irrigated land or 5 acres of unirrigated land shall be given preference within the category specified in sub-rule (2) which appertains to him.] [Inserted by Notification No. F. 4(10) Revenue/Col./75, dated 27.12.1982 - Rajasthan Gazette Extraordinary Part IV-(C), dated 11.01.1983, page 333.]
