Section 5 in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
5. Persons eligible to allotment of Government Lands.
- The persons eligible to allotment of Government lands under these rules shall be-(a)[ Landless persons of the village, Tehsil or the District respectively, identified as beneficiaries of the Integrated Rural Development Programme.] [[Substituted by Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982 - Rajasthan Gazette, Part IV(C), dated 25.11.1982, page 527, for the following:-'(a) Persons identified under Antodava Scheme of the State Government for assistance;']](b)[ landless persons.] [[Substituted by Notification No. F. 4(2) Revenue/Col./76, dated 09.10.1985 - Rajasthan Gazette, Extraordinary, Part IV(C), dated 16.10.1985, page 289 for the following:-'(b) landless tenants including landless tenants belonging to Scheduled Castes and Scheduled Tribes;']](c)[] [Inserted by Notification dated 31.01.1978 - Rajasthan Gazette, dated 09.02.1978.] displaced agriculturists;(d)[] [Inserted by Notification dated 31.01.1978 - Rajasthan Gazette, dated 09.02.1978.] Panchayat and Panchayat Samitis.
