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State of Rajasthan - Section
Section 22 in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
22. [ Allotment to lease holders. [Inserted by Notification No. F. 4(15) Col./88, dated 4.6.2002 - Rajasthan Gazette Extraordinary Part IV-C(I), dated 20.7.2002, page 71 = 2002 RSCS/Part II/page 491/H. 512.]
- Notwithstanding anything contained in these rules and subject to the specific or general directions of the Government, all persons who were allotted land on lease basis under and in accordance with notification No. 6/84) Rev- 11/53, dated 2.12.53, and have been in continuous possession of land and are still in possession of such land shall be eligible for allotment under these rules, if the total area of land held by him together with the area of land so allotted shall not exceed ten acre of Command Land (for purpose of computing the total area of his holding his notional share in the joint holding of his family shall be taken into consideration) on payment of reserve price fixed under Rule 17. Other terms and conditions of allotment prescribed in these rules shall be applicable on such allotment.]Form I[See Rule 11 (i)]Public NoticeWhereas .............. Bighas of Government lands situated in village .............. of Tehsil ................ is available for allotment for agricultural purposes under the Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968, this public notice is hereby issued under Rule 11 (i) of the said rules and all concerned are hereby informed that any person who wishes to apply for allotment of any of the lands available for allotment should apply to the Tehsildar concerned within one month of the publication of this notice in the prescribed form. The list of the lands available for the allotment may be seen at the Tehsil Office during office hours on any working day between the date of this public notice and the date of expiry of the period for submission of application.Issued under may hand and the seal of this office............. day of..........Signature and designation of allotting authority.Form II[See Rule 12(i)]Application for Allotment of LandTo,The Tehsildar,Tehsil........District......Sub. - Application for allotment of land under the Rajasthan Colonisation (Medium and Minor Irrigation Projects, Government Lands Allotment) Rules, 1968.Sir,[I/We] [Substituted by Notification No. F. 4(3) Col/2001, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(6) = 2003 RSCS/Part II/page 44/H. 44 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.] .................... Son of ........... Caste .............. Occupation ................ Permanent resident of .......... Tehsil ..... District .........[or [Substituted by Notification No. F. 4(3) Col/2001, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(6) = 2003 RSCS/Part II/page 44/H. 44 for the following expression 'hereby state as under:-'](In case of married applicant)We, Shri .............. S/o............ Age ........... caste ........... Occupation......... (husband) and Smt ......... W/o.......... age....... Caste ......... Occupation ............. (wife), Permanent .................. R/o............. Tehsil......... District........... of Rajasthan hereby state as under:-]| % Particulars to be stated. | (1) | that[I/we am/are] [Substituted by Notification No. F. 4(3) Col/2001, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(6) = 2003 RSCS/Part II/page 44/H. 44 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.]a displaced agriculturistwithin the meaning of clause (iv) of Rule 2 of the above rules,[my/our] [Substituted by Notification No. F. 4(3) Col/2001, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(6) = 2003 RSCS/Part II/page 44/H. 44 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.]lands, particulars whereof are given on the margin %,having been acquired for the construction. | ||
| of ................... project ................... of itscanal ............. of .........other works | that[I/we am/are] [Substituted by Notification No. F. 4(3) Col/2001, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(6) = 2003 RSCS/Part II/page 44/H. 44 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.]a land-holder whose lands,particulars whereof are given on the margin %, have beensubmerged in ..... reservoir constructed on ......... project oracquired for the construction of canals etc. | |||
| Or | ||||
| That[I/we am/are] [Substituted by Notification No. F. 4(3) Col/2001, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(6) = 2003 RSCS/Part II/page 44/H. 44 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.]a landless tenant; | ||||
| Or | ||||
| that[I/we am/are] [Substituted by Notification No. F. 4(3) Col/2001, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(6) = 2003 RSCS/Part II/page 44/H. 44 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.]a member of the Scheduled Caste/ScheduledTribe and | ||||
| [my/our] [Substituted by Notification No. F. 4(3) Col/2001, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(6) = 2003 RSCS/Part II/page 44/H. 44 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.]caste is........ | ||||
| Or | ||||
| that the[applicant/applicants] [Substituted by Notification No. F. 4(3) Col/2001, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(6) = 2003 RSCS/Part II/page 44/H. 44 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.]is a PanchayatSamiti/Panchayat. | ||||
| That[I/we] [Substituted by Notification No. F. 4(3) Col/2001, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(6) = 2003 RSCS/Part II/page 44/H. 44 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.]hold the under-mentioned lands. | ||||
| (2) | ................................... | |||
| [I/We] [Substituted by Notification No. F. 4(3) Col/2001, dated 23.10.2002 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.11.2002, page 129(6) = 2003 RSCS/Part II/page 44/H. 44 for the following words: 'I', 'am', 'my' or 'Applicant' by the following expression 'I/We', 'am/are', 'my/our' or 'Applicant/Applicants' respectively.]do not hold any land. | ||||
| {| | ||||
| Name of village | Name of Tehsil with name of District | Khasra area number | Soil Class | |
| Nahri Chahi | (irrigated from canals) (irrigated by wellssituated in Khasra No. ...... | |||
| TalabiTankbed,DehriSailabi,Barani,Banjar. | (irrigated from tank) |