Section 6 in Rajasthan Tenancy (Government) Rules, 1955
6.
[In all villages] [Substituted by No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.], which have been surveyed and in which no pasture lands have been earmarked the [Tehsildar] [Substituted by Notification Dated 24-7-1967, Published in Rajasthan Government Gazette, Part IV(C), Dated 5-10-1967.] shall proceed to earmark such land from the [unoccupied area of Maqbooja Birs of the village] [Substituted by Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] in consultation with the Village Panchayat. In doing so he shall have regard to the total number of the cattle in the village and adopt roughly a scale of one-half bigha per head of cattle and also take into consideration not only the cattle population of the village but also its total unoccupied area under cultivation and the demand for land for cultivation. The [Tehsildar] [Substituted by Notification Dated 24-7-1967, Published in Rajasthan Government Gazette, Part IV(C), Dated 5-10-1967.] shall announce to the villagers the proposal that he intend to make; and the [SDO] [Substituted by Notification Dated 24-7-1967, Published in Rajasthan Government Gazette, Part IV(C), Dated 5-10-1967.] shall give an opportunity to the villagers to adduce any objection to the proposals that they may wish to before he finally sanctions the [Tehsildar] [Substituted by Notification Dated 24-7-1967, Published in Rajasthan Government Gazette, Part IV(C), Dated 5-10-1967.] proposals.
