Section 6(3) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(3)Notwithstanding anything contained in these Rules, the State Government reserves to itself the right of reservation of any Government land for allotment to :-(a)Central or State Government mechanised Farms,(b)agricultural farms to be established by the Agriculture Department of the State Government,(c)cattle breeding and sheep breeding farms to be established by the Animal Husbandry and Sheep and Wool Department of the State Government,(d)resettle disabled service personnel and dependents of deceased defence personnel killed in action,(e)Gallantry award holders,(f)displaced agriculturists and ousters; and(g)for any other purpose.
