Section 2(e) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(e)"Government land" shall mean and include all unoccupied lands and lands held under temporary cultivation lease or leases granted for a specific period or under specific conditions, if such period has expired and its conditions have not been duly fulfilled and shall also include common village Lands, Birs, Paitans and areas reserved for forest or other Government purposes;
