Section 3 in The Rajasthan Land Revenue (Allotment and Conversion of Lands for the Construction of Seed Godowns) Rules, 1965
3. Class of land to be allotted or permitted to be converted.
- If Nozool or Abadi land is not available, unoccupied Government agricultural land, classified as Banjar or Gair Mumkin may be allotted and if request for conversion of Barani or unirrigated land held under Khatedari rights is made, the Collector shall permit such conversion:Provided that if allotment of irrigated Government land or conversion of irrigated agricultural land held under Khatedari rights is required the previous approval of the [Divisional Commissioner concerned shall be obtained] [G.S.R. 104, Dated 7-3-1998; published in Rajasthan Gazette Part 4(Ga) Dated 11-3-98, page 191.].
