Section 2(v) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(v)"Government land" means and includes all unoccupied lands, common village lands and lands held under temporary cultivation leases or leases granted for any specific period or under any specific condition if such period of lease has expired or its conditions have not been duly fulfilled [and all such lands of the resumed Jagir Villages [or resumed Zamindari and Biswedari estate] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.] on which no Morusie or Khatedari rights have been conferred on any tenant and which have been entered in Khatoni Paimaish and other records of the last Settlement as "Arazi Maqbuza Jagirdar or Bhogtan" or as "Arazi Maqbuza Thikana] [or as Shamlat] [Added by Notification No. F. 7 (208) Irg./59, dated 17.08.1961-Rajasthan Gazette, Part IV(C), dated 23.11.1961.],
