Section 2(d) in The Nazool Lands (Transfer) Rules, 1956
(d)"Nazool land" means -(i)[ The land situated beyond two miles of the Municipal Limits, which has escheated to the State Government and has not already been appropriated by the State Government for any purpose] [Substituted vide Punjab Gazette Part I dated 19-7-85,pages 1550.].(ii)such other land as the State Government may make available for being transferred under these rules;
