Section 8(2) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(2)[] [Renumbered by Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46.] The Allotting Authority shall prepare village-wise/chak-wise lists in Form I of all Government land available for allotment. In case any such land is reserved either by the State Government or by the Allotting Authority for any specific purpose or class of persons, the list for the same shall be prepared separately.
