Section 4 in Rajasthan Land Revenue (Permanent Allotment of Evacuee Agricultural Lands) Rules, 1963
4. Rights not be acquired except under these rules.
- No non-claimant displaced person, or a displaced person of any other class, or any person, in temporary occupation of any land to which these rules apply shall acquire any right, title or interest therein except under and in accordance with the provisions of these rules.
