Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Land Revenue (Allotment Of Land For Agricultural Purposes (Second Amendment) Rules, 2007 [06 September 2007] CONTENTS 1. Short title and comrnensemant 2. Amendment of Rule 12 3. Amendment of rule 20-A.and rule 21 4. Insertion of new rule 20-A and rule 20-B Rajasthan Land Revenue (Allotment Of Land For Agricultural Purposes (Second Amendment) Rules, 2007 [06 September 2007] ln exercise of the powers conferred by clause (xviii) of sub-section (2) of Section 261 read with section 101 'of the Rajasthan Land Revenue Act, 1956, (Rajasthan Act No. 15 of 1956) the State Government hereby makes the following rule's farther to amend the Rajasthan Land Revenue ( Allotment of Land for Agricul tural purpose's) Rules, 1970; Namely:- 1. Short title and comrnensemant :- ( 1 ) These rules may be called the Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes (Second Amendment) Rules 2007. (2) They shall come into force at once. 2. Amendment of Rule 12 :- I n nule,12 of the Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970 hereinafter referred to as the said rules,- (i) For the existing expression "The extent of the land to be allotted" the expression "Except as otherwise provider in these rules of the extent of the land to be allotted" shall be substituted; (ii) the following existing proviso,- Provided further that a disabled ex-serviceman or dependent of a deceased defense personnel may be allotted land upto 3 hectare of irrigated land of 6 hectare of un-irrigated land", shall be deleted. 3. Amendment of rule 20-A.and rule 21 :- The existing rule 20-A and rule 21 of the said rules shall be re numbered as rule 21 and rule 22 respectively. 4. Insertion of new rule 20-A and rule 20-B :- after the existing rule 20 and before rule 21 as so renumbered, new rule 20-A and rule 20-B shall be inserted, namely:-- "20-A. Extent of allotment to disable ex-servicemen or dependent of deceased defense personnel.- A disabled ex-servicemen or dependent of a deceased defense personnel may be allotted land upto 3 hectare of irrigated land or 6 hectare of un-irrigated land. 20-B. Allotment of land to Persons/families displaced from Mahajan field firing Range. Bikaner:- Notwithstanding anything contained in these rules officer upto- rized by the State Government in this behalf may allot Government agriculture land to persona/families displaced from Mahajan Field Firing Range, Bikaner on the following condition5 namely:- (i) that the total land to be allotted including laud allotted under any other rules to a displaced family shall be equivalent to the land from which such family has been displaced subject to the ceiling limit as prescribed in the ceiling laws for the time being in force. (ii) that if any displaced family has been allotted land prior to this notification anywhere else they shall not be eligible for allotment under this notification without cancellation of the earlier allotment." [No. F. 9 (15) Rev. VI/2005- Pt./44] By Order of the Governor, K. G. Agarwal Dy. Secretary to Govt.