14. Assignment of land for special purposes and economic programmes.
(1)The State Government may set apart any land for any special purposes including bamboo farming, oil palm cultivation, tung cultivation, contract farming, or any other commercial farming duly approved by appropriate authority, for development of industrial area, for the purposes of special housing projects under any approved Central or State Scheme, for compensatory forest, for development of a village, town or city, or for the purposes ancillary thereto, or for any other public purposes as may be prescribed, and such lands so assigned specially shall not be used otherwise than for such purposes without expressed sanction of the Government.Provided that except land for compensatory forest, land for development of a village, a town or a city, land assigned to under sub section(1)shall be on lease basis.(2)The right of grazing or pasturage on land shall extend only to the cattle of the village or villages for which such land has been set apart and reserved, and shall be regulated by rules made under this Act.(3)In a village where jhum cultivation is practiced, the Village Council concerned, subject to any rules or regulations in force in this respect, may allot land for any special economic programme, as an alternative to jhum cultivation, for a period of 1 (one) year at the first instance or as may be required. As far as possible, the land for such programmes shall be earmarked.Provided that the Government may make guidelines regulating the manner of allotment of land for such special programmes.
