Section 237(1) in The M.P. Land Revenue Code, 1959
(1)Subject to the rules made under this Code, the Collector may set apart unoccupied land for the following purposes, namely,-(a)for timber or fuel reserve;(b)for pasture, grass bir or fodder reserve;(c)for burial ground and cremation ground;(d)for gaothan;(e)for encamping ground;(f)for threshing floor;(g)for bazar;(h)for skinning ground;(i)for manure pits;(j)for public purposes such as schools, play grounds, parks, road, lanes, drains and the like; and(k)for any other purposes which may be prescribed for the exercise of right of Nistar.
