Section 6(1) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(1)From the list of unoccupied lands prepared under rule 5, the Sub-Divisional Officer shall exclude lands of the categories mentioned in rule 4 and [and forming part of reserved or protected forest or land in respect of which a notification under section 4 of the Rajasthan Forest Act, 1953 (Rajasthan Act of 1953) has been issued] [Added by G.S.R. 86(9), Dated 23-7 75; published in Rajasthan Gazette Part IV(Ga)(I) Dated 31-7-75, p. 356(28).] and shall see whether an unoccupied land entered in the list is required for the extension of pasture land entered under section 92 of the Act or otherwise or for the extension of the Village abadi, or for any other public purpose and if so. he shall reserved in consultation with the Advisory Committee suitable areas out of the unoccupied lands for the purpose.
