Section 14 in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
14. Special allotment.
- Notwithstanding anything contained in these rules, the Collector may allot upto [40 Hectares in the case of Co-operative Societies sponsored by National Daily Development Board and] [Inserted by No. F. 6(15) Revenue/Gr. IV/86/24, Dated 10-7-91; published in Rajasthan Gazette, Dated 28-5-92.] 25 hectares of unculturable waste land for the development of forest to [other] [Substituted by No. F. 6(15) Revenue/Gr. IV/86/24, Dated 10-7-91; published in Rajasthan Gazette, Dated 28-5-92.] co-operative society, Panchayat, a Panchayat Samiti religious charitable trust educational institutions or a Society registered under the Societies Registration Act, 1958 on the same terms and conditions as are prescribed in rule 13:Provided that if a Co-operative Society, Panchayat, Panchayat Samiti, religious charitable trusts, educational institution or a company registered under the Indian Companies Act applies for the allotment of land exceeding 25 hactares in area under these rules for the development of forest, the Collector shall refer the matter to the State Government, alongwith all the necessary information and his views for decision. No maximum limit regarding the area be allotted shall be applicable in such a case. The Government after considering the recommendations of the Collector may allow the Collector to allot the land to the extent deemed proper. The terms and conditions prescribed in rule 13, and such other terms and conditions as Government may specify in this behalf shall apply.
