Section 4(ii) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
(ii)Land situated within an urban agglomeration of the master 'plan area of a town or city, or municipal area or within the distance indicated below from the municipal limit of towns and cities:-A town or city with a population of 5 lakhs persons or more 5 Kms. A town or city with a population between 2 lakhs and 5 lakhs persons- 3 Kms. A town or city with a population between 1 lakh and 2 Lakhs persons-2 Kms. except without prior approval of the State Government, in the Revenue Department.
