Section 5 in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
5. Preparation of list of unoccupied lands.
(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.(2)[ A copy of this list shall be sent to the Divisional Forest Officer for his comments by the Sub-divisional Officer in districts in which any area has declared reserved forest under section 20 of the Rajasthan Forest Act, 1953 (Raj. Act 13 of 1953) or a protected forest under section 29 of the said Act or in respect thereof a notification has been issued declaring that it has been decided to constitute any land in that district a reserved forest. The Divisional Forest Officer shall send his comments within a period of 15 days from the date of receipt of this list.] [Added by G.S.R. 86(9), Dated 23-7 75; published in Rajasthan Gazette Part IV(Ga)(I) Dated 31-7-75, p. 356(28)]
