Section 13A(1) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(1)Notwithstanding anything contained in these rules and subject to the specific or general directions of the Government allotting authority may, [xxx], instead of ejecting a trespasser from the land occupied by him, allow him to retain possession of the whole, or part of such land subject to the extent of the ceiling area applicable to the allottee under the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Rajasthan Act 11 of 1973):[Provided that such trespasser has been in possession over the trespassed land for minimum five years during preceding seven years from 1.1.2000 and still in continuous possession from 1.1.2000.] [[Substituted by Notification No. F. 4(2) Col./99, dated 11.1.2008-Rajasthan Gazette Extraordinary Part IV-C(I), dated 25.1.2008, page 161(1). = 2008 RSCS/Part II/page 189/H. 377 for the following expression:'Provided that such trespasser has been in continuous possession of the trespassed land for five years or more prior to 1.1.1995.'.]]
