116. Procedure when unclaimed land is used for common purposes.
- If no claim is made to such land as is mentioned in section 115 or if such land is decided to be the property of the State but the inhabitants of the adjoining village or village prove that they have thereto fore enjoyed the use of such land tor pastural or other agricultural purposes, the Land Records Officer may assign to such village or villages so much of such land as he may consider requisite for such purposes and shall mark off the remainder as, and declare it to be, the property of the State.
