Section 6A in Rajasthan Tenancy (Government) Rules, 1955
6A. [ In any area which is included in any irrigation project, pasture land shall be earmarked only out of unirrigated waste land or uncommanded land of the village.] [Inserted by Notification Dated 5-11-1959, Published in Rajasthan Government Gazette, Part IV(C), Dated 31-12-1959.]
