Section 3 in The Rajasthan Land Revenue (Allotment of Tube-Well Land) Rules, 1968
3. Declaration of Tube well Land.
- The Collector may, from time to time, declare by notification in the Official Gazette, any land, specifying its location, Khasra Number, area and other particulars, to be a tube well land and upon such a declaration, it shall be reserved and be available for allotment by auction under these rules.
