Section 14 in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
14. Persons not eligible to allotment of Government lands.
- No allotment of Government land shall be made to any of the following classes of tenants notwithstanding their being in possession of the land under a temporary cultivation lease:-[x x x] [Omitted by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.](i)[ A person who resides outside Rajasthan and has no agricultural land of his own in Rajasthan but who comes to Rajasthan from season to season simply for purposes of temporary cultivation of Government land or as sub-tenant of occupied land and then goes back to his own place of permanent residence. [Re-numbered by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.](ii)A holder of temporary cultivation lease of Government lands who has either sub-let his lands [for more than one year during the period of such lease] or has not put them under plough and has kept them apart for the last three crops successively without sufficient reasons.(iii)A sub-tenant of a land owner or a land holder holding tenure Khatas under proprietary, Mauroosie or Khatedari rights [who holds twenty five bighas or more of land in his sub-tenancy and is not liable to ejectment from his sub-tenancy lands] [Substituted by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.] under the provisions of the Rajasthan Tenancy Act, 1955, or any other law for the time being in force in the area.][x x x] [Omitted by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.]
