Section 5 in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
5. Exclusion and Reservation.
- [(1)] [Renumbered and added by Notification No. F. 4(13) Revenue/Col./83/III, dated 25.11.1983 - Rajasthan Gazette Extraordinary Part IV-(C), dated 26.11.1983, page 240.] From the list of Government lands prepared under Rule 4, the allotting authority shall exclude lands of the following categories:-(a)Lands reserved for village forests under section 28 of the Rajasthan Forest Act, 1953 (Rajasthan Act XIII of 1953).(b)Lands reserved for pasture to be provided under section 92 of the Rajasthan Land Revenue Act, 1956.(c)Lands of categories mentioned under clauses (c), (d) and (f) of sub-rule (2) of Rule 5.(2)[ The land belonging to a member of a Scheduled Caste or Scheduled Tribe which vests in the State Government under Sections 175 and 176 of the Rajasthan Tenancy Act, 1955, and under Sections 13 and 14 of the Rajasthan Colonisation Act, 1954, shall be allotted only to a member of a Scheduled Caste or Scheduled Tribe respectively in accordance with the provisions of these rules] [Renumbered and added by Notification No. F. 4(13) Revenue/Col./83/III, dated 25.11.1983 - Rajasthan Gazette Extraordinary Part IV-(C), dated 26.11.1983, page 240.].
