Section 4(d) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(d)"Government land" shall mean 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 or 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; [but shall not include unoccupied lands, reserved for industries, abadis and other purposes in the Bhakra colony.] [Inserted by Notification dated 21.12.1964-Rajasthan Gazette, dated 11.03.1965.]
