Section 165 in Rajasthan Land Revenue (Land Records) Rules, 1957
165. Land owned by Government.
- All lands permanently appropriated for public purposes since the date of the last settlement should be entered thus:-(i)In the column for estate-holder, "Sarkar".(ii)In the column of cultivator, the name of the department which holds charge of the land e.g. Agricultural Department, Forest Department, Public Works Department. Municipality Etc.(iii)In lieu of soil entries, state the purpose to which the land is applied, e.g. Sarai. Dak-Bungalow, camping ground, canal etc.(iv)Where Nazool or other Government property is vested in a local body, or is otherwise in its possession, such property be described as "Sarkar, Maqbuza District Board Falan" or as the case may be. But property acquired by a local body should be shown as owned by that body.(v)If any land is occupied only temporarily the names of the estate holder, if any, and the tenant (if holding the Khatedari), as the case may be, will usually be continued: and the fact of Government possession can be noted in the column for remarks.Fard Badar
