(1)Subject to such rules as the State Government may prescribe in this behalf, the District Collector may on the application of the landholder, a ryot or any other person interested -(a)declare that any land or any portion of any land which is set apart for any of the purposes referred to in sub-clauses (a) and (b) of clause (16) of section 3 is no longer required for its original purpose; and(b)by order in writing direct-(i)that any such land or portion in respect of which such declaration is made be used for any other specified communal purpose; or(ii)if such land or portion is not required for any communal purpose, that it be converted into [ryotwari land] [Substituted for 'Government Ryotwari Land' by the Adaptation Order of 1937.] or landholder's ryoti-land according as the reversionary rights in such land vest under the terms, express or implied, of the sanad, title-deed or other grant in the Government or in the landholder:Provided that before making any such declaration and order, the District Collector shall have due regard to any other customary rights of the landholder or the ryots in the user of such land or portion and shall satisfy himself that the exercise of such rights would otherwise be provided for adequately if the declaration and order are put into effect:Provided further that in the case of any land of the description referred to in sub-clause (a) of clause (16) of section 3 the reversionary rights in which vest in the landholder under the terms express or implied, of the sanad, title-deed or other grant, any order under sub-clause (i) of clause (b) shall be made only with the consent of the landholder.
