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[Cites 0, Cited by 1] [Section 92] [Entire Act]

State of Rajasthan - Subsection

Section 92(1) in Rajasthan Land Revenue Act 1956

(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.