Section 7 in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
7. Reservation.
(1)Plots in open area shall be reserved as under -(i)Sixteen percent for scheduled Castes.(ii)Tweleve percent for scheduled Tribes.(iii)Three percent for disabled persons.(iv)Nine percent for ex-serviceman.(2)In case of non-availability of sufficient number of eligible applicants in reserve categories, the reserve plots shall become available for allotment to general category.(3)Partnership Firms/Companies/Cooperative Societies shall not be entitled for the land reserved for any category mentioned in sub-rule (1) notwithstanding the fact that all of its member may belong to any particular reserved Category.
