Section 7(2) in Rajasthan Tenancy (Government) Rules, 1955
(2)Where classification of any pasture land is changed under sub-rule (1), the Collector may set-apart an equal area of unoccupied culturable Government land, if available, as pasture land[in the same village or nearby village within the same Panchayat:] [Substituted 'in the same village' by Notification No. G.S.R. 38, dated 20.6.2017 (w.e.f. 17.12.1955).][Provided that where land is required for infrastructure projects viz air strip, lift irrigation, pumping station and rehabilitation purpose and unoccupied culturable government land is not available in the same village or nearby village within the same Panchayat and the necessity is absolute necessity and absence of alternative means is proved, the equal area of unoccupied culturable land may be set apart in the nearby village of adjoining Panchayat. If land is not available in the adjoining Panchayat for such purpose, it may be set apart, in exceptional cases, from the other Panchayat of the District with the prior approval of the State Government.] [Added by Notification No. S.O. 248, dated 30.11.2017 (w.e.f. 17.12.1955).][Chapter II-A [Inserted by No. F. 5(8) Revenue/Gr. IV/84/34, Dated 24-7-1984, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 26-7-1984, p. 75.] Rules To Give Effect To The Provisions Of Section 15AAA
