Section 13(1) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(1)The following categories of land may, in the order hereinafter mentioned, be allotted to a Zamindar or Biswedar, in preference to other applicants for the same, as Khudkasht under Section 11, namely:-(i)land surrender by tenants;(ii)land abandoned by tenants;(iii)culturable unoccupied land within the estate;(iv)land of the nature specified in clauses (i), (ii) and (iii) in the vicinity of the village or villages in which the estate of the Zamindar or Biswedar is situated; and(v)lands commanded by the Chambal and Rajasthan canal projects on such terms and conditions as may be prescribed.
