(1)For determining the lands available for disposal in any village the Tahsildar of the taluk shall prepare a list of lands which have been or have to be assigned for special purposes under [Section 71 of the Act and-the lands which have been classified as belonging to Categories C and D by the Department of Agriculture] [Substituted for the words and figures 'Section 71 of the Act' by GSR 424, dated 22-12-1971, w.e.f. 30-12-1971.] and the lands which have been classified as belonging to categories C and D by the Department of Agriculture. [Unoccupied lands other than lands classified as belonging to Categories C and D by the Department of Agriculture] [Substituted for the words 'Unoccupied lands' by GSR 424, dated 22-12-1971, w.e.f. 30-12-1971.] other than lands classified as belonging to categories C and D by the Department of Agriculture fit for cultivation remaining after reserving sufficient extent for the aforesaid special purposes, shall be included in the list of lands available for disposal.
