Section 4 in The Rajasthan Land Revenue (Allotment of Land for Digging of Wells and Installing of Pumping Sets for Irrigation Purposes) Rules, 1979
4. Land not available for allotment under these rules.
- The following categories of lands shall not be available for allotment under these rules, namely-(i)Lands mentioned in section 16 of the Rajasthan Tenancy Act, 1955:(ii)Lands demarcated as landing grounds for aircrafts:(iii)Land reserved for village forests constituted under section 28 of the Rajasthan Forests Act, 1953 (Rajasthan Act 13 of 1953):(iv)Small Baras or lands reserved for thrashing grounds adjoining, or close to the Abadi of a village:(v)Lands within-(a)a radius of three miles of municipal limits of cities having a population of five lacs or more:(b)a radius of two miles of municipal limits of towns with a population of two lacs or more but below two lacs:(c)a radius of one miles of municipal limits of towns with a population of one lac or more but below two lacs:(d)municipal limits of any other town:(e)one hundred yards of railway fencing: or(f)fifty yards from the centre of national highway or any other mettled or gravelled road:(vi)Lands declared as saline areas under the Rajasthan Land Revenue (Saline Areas Allotment) Rules, 1970; or(vii)Lands reserved for allotment under any special Rules for the allotment of land.
