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State of Rajasthan - Section

Section 92 in Rajasthan Land Revenue Act 1956

92. Lands may be set apart for Special Purposes.

(1)Subject to the general orders of the state Government, the Collector may set apart land for any special purpose, such as, for free pasturage of cattle, for forest reserve, for development of abadi, or for any other public or Municipal purpose; and such land shall not be used otherwise than for such purpose without the previous sanction of the Collector.
(2)Omitted.