Section 37B(e) in The Rajasthan Gram Dan Act, 1971
(e)so much of such contributed land as aforesaid which remained with the Gram Sabha in its land pool and was not allotted by it under sub-section (3) of section 26 immediately before the commencement of the Rajasthan Gramdan (Amendment) Act, 1984 shall vest in the State Government and the State Government shall utilise such land for such purpose and in such manner as may be prescribed:
