Section 8 in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
8. Terms of allotment.
(1)Subject to the terms and conditions specified in the Rajasthan Colonisation (General Colony) Conditions, 1955, all allotments of Government land under these rules shall be on a permanent basis, the allottee being eligible to the conferment of khatedari rights unless otherwise stated. All allotments so made shall be subject to the special terms and conditions, if any, further imposed by the Government.(2)(a)No person shall be entitled as of right to allotment of lands under these rules or to the acquisition of tenancy rights.(b)The Government may reserve any particular area of unoccupied land for any special purpose or may order its allotment or a preference in allotment to any particular class of persons or tenants.(c)[ Nothing contained in these rules shall at any time and in any manner, limit the powers of the State Government to dispose of any Government land in any manner it deems fit.] [Inserted by Notification No. dated 16.02.1976 - Rajasthan Gazette dated 26.02.1976.][Provided that Government may delegate the powers of allotment in any case or a class of cases under this rule to the Colonisation Commissioner or the Collector or to any other prescribed authority, subject to such terms and conditions as maybe prescribed in this behalf.] [Added by Notification No. F. 18(3) Revenue/Col /77, dated 07.02.1981 - Rajasthan Gazette Part IV-(C), dated 12.02.1981, page 430.](3)[ In case where allotment of land is made to a married Agriculturist, the allotment shall be made in the joint name of husband and wife and the allottee, in such case, shall be deemed to be joint allottee.] [Added by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette, Extraordinary Part IV-C(I), dated 1.11.2002, page 129(3) [w.e.f. 23.10.2002] = 2003 RSCS/Part II/page 43/H. 43.]
