3. Preparation and publication of list of lands available for disposal.
(1)For determining the lands available for disposal in any village the Tahsildar of the taluk shall prepare a list of lands which have been or have to be assigned for special purposes under [Section 71 of the Act and-the lands which have been classified as belonging to Categories C and D by the Department of Agriculture] [Substituted for the words and figures 'Section 71 of the Act' by GSR 424, dated 22-12-1971, w.e.f. 30-12-1971.] and the lands which have been classified as belonging to categories C and D by the Department of Agriculture. [Unoccupied lands other than lands classified as belonging to Categories C and D by the Department of Agriculture] [Substituted for the words 'Unoccupied lands' by GSR 424, dated 22-12-1971, w.e.f. 30-12-1971.] other than lands classified as belonging to categories C and D by the Department of Agriculture fit for cultivation remaining after reserving sufficient extent for the aforesaid special purposes, shall be included in the list of lands available for disposal.(2)Such lists in so far as they relate to all the villages in a taluk shall be notified in the Taluk Office and so far as they relate to each village shall be notified in the Chavadi of the Village and the Office of the [Grama Panchayat] [Substituted for the words 'Village Panchayat' by Notification No. RD 59 LGP 99, dated 22-1-1999, w.e.f. 24-1-2000.]. The list relating to each village shall be available for inspection with the concerned Village Accountant.(3)Every list shall be prepared, revised and brought up-to-date each year and notified not later than the 1st day of July of that year.
