25. Assigning of land for special purpose to be lawful.
- When a village is under settlement, the [Commissioner of Survey Settlement or the Commissioner of Land Records] [Amended by Act No.III of 1355 F.] in that Village and in other cases with the sanction of the [Board of Revenue] [Substituted for 'Subedar' by the A.P Adaptation of Laws Order, 1957.], the [Collector] [Substituted for lTaluqdarl by the A.P Adaptation of Laws Order, 1957.] may, subject to the orders of the [Government] [Amended by Act No.III of 1308 F.], set apart any Khalsa land not in the lawful occupation of any person or class for pasturage of cattle or for grass reserves or for other Government purposes or for the purposes of public benefit; provided that it does not interfere with any right of any person or class. The land so set apart shall not be otherwise appropriated without the order of the [Board of Revenue] [Substituted for 'Subedar' by the A.P Adaptation of Laws Order, 1957.].
