Section 6 in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
6. Exclusions and reservations.
(1)From the list of unoccupied lands prepared under rule 5, the Sub-Divisional Officer shall exclude lands of the categories mentioned in rule 4 and [and forming part of reserved or protected forest or land in respect of which a notification under section 4 of the Rajasthan Forest Act, 1953 (Rajasthan Act of 1953) has been issued] [Added by G.S.R. 86(9), Dated 23-7 75; published in Rajasthan Gazette Part IV(Ga)(I) Dated 31-7-75, p. 356(28).] and shall see whether an unoccupied land entered in the list is required for the extension of pasture land entered under section 92 of the Act or otherwise or for the extension of the Village abadi, or for any other public purpose and if so. he shall reserved in consultation with the Advisory Committee suitable areas out of the unoccupied lands for the purpose.(2)(a)The Sub-Divisional Officer shall send a list of such reserved lands alongwith the opinion of the Advisory Committee to the Collector for setting apart such land indication all the lands that may be allotted temporarily with the sanction of the State Government.(aa)[ After making allotment of unoccupied land the Sub-Divisional Officer shall reserve land for way to enable the allottees to reach their fields and shall indicate the Khasra Numbers alongwith the trace of the proposed way and shall send the same alongwith the opinion of the Advisory Committee to the Collector for setting apart such land.] [Inserted by S.O. 197, Dated 5-12-1988; published in Rajasthan Gazette Extraordinary Part 4(Ga)(II), Dated 5-12-88, p. 361(5).](b)Where the Collector does not approve the proposal of the Sub-Divisional Officer such lands which are not set as idea part shall be available for allotment under these rules.(c)The Sub Divisional Officer shall also see that adequate land is available for the educational institutions in the village and that sufficient land is left for [play grounds for school children or for] [Inserted by G.S.R. 23, Dated 17-5-76; published in Rajasthan Gazette Part IV(Ga)(1), Dated, p. 97.] any other public purpose.(3)The land belonging to a member of Scheduled Caste or Scheduled Tribe which vests in the State Government under section 175 of the Rajasthan Tenancy Act, 1955 shall be allotted only to a member of a Scheduled Caste or Scheduled Tribes respectively under the provisions of these rules.
