Section 14B(1) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(1)Notwithstanding anything contained in these rules and subject to the specific or general directions of the Government, the allotting authority instead of ejecting a trespasser from the small and medium patch land occupied by adjacent tenant and allow him to retain possession of the whole or part of such land subject to the extent of the ceiling area applicable to the allottee under the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Rajasthan Act II of 1973).Provided that such trespasser has been in continuous possession of the trespassed land for five or more years upto 30.6.2004.
