Section 6 in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
6. Transfer of Saline area.
(1)As soon as an area is declared as saline area, it shall stand transferred to the control of the Government in Industries Department.(2)The Government in the Industries Department may by a notification in the official gazette declare a Saline area to be an open area or a reserved area. The Director shall divide and demarcate suitable plots out of the open area.(3)When an area that has been declare as a saline area under rule 5, subsequently declare to no longer a saline area it shall stand re-transferred to the Government in the Revenue Department and the allotment made if any shall be deemed to have been cancelled.
