Section 5(1) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(1)The Tehsildar shall by the 30th day of September, each year, prepare and submit to the Sub-Divisional Officer concerned a Village-wise list of unoccupied Government lands, both irrigated and unirrigated, in form 1 which shall be available for inspection at the office of the Panchayat, Panchayat Samiti and Tehsil.
