Section 19 in The Rajasthan Colonisation (General Colony) Conditions, 1955
19. [ Residence in chak or village. [Substituted by Notification No. F. 4(22) Revenue/Col./77, dated 31.07.1980-Rajasthan Gazette, Extraordinary, Part IV-(C), dated 12.08.1980, page 123.]
(1)The grantee shall settle permanently in the chak or village in which the grant is situated within six months of the date on which the Collector directs that he be put in possession of a specified area of land, and within one year of the same date he shall build a house, of an approved plan and to the satisfaction of the Collector on a site allotted by the said Collector or with permission of the Collector, on his own lands:Provided that when the grant is held jointly by two or more persons the Collector may for sufficient reasons excuse any of such joint holders from personal residence in the chak or village:Provided further that when the lands of the grant area situated in more than one chak or village the grantee may with the previous approval of the Collector, elect to settle down in any one of such chak or village.(2)Model abadi. - Where a new abadi is established in a chak the land holders thereof shall be and remain bound jointly and severally to inhabit themselves in the form of a model abadi of lay out duly approved by the Collector.]
