Section 12(1) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
(1)All allotments shall be made by the Sub-Divisional Officer in consultation with an Advisory Committee consisting of-(i)the member of the Rajasthan Legislative Assembly in whose constituency the land is situated:(ii)the Pradhan of the Panchayat Samiti having jurisdiction:(iii)the Sarpanch of the village Panchayat Samiti having jurisdiction:(iv)the Assistant Conservator of Forest or Range Officer of the area:(v)the Vikas Adhikari of the Panchayat Samiti having jurisdiction:(vi)the Assistant Engineer P.W.D./Irrigation Department having jurisdiction (for allotment of strips of land alongwith the roads and canals only as the case may be).(vii)[ The Tehsildar of the Tehsil concerned.] [Added by G.S.R. 121, Dated 13-1-1988; published in Rajasthan Gazette Part 4(Ga)(1), Dated 11-2-88, p. 448.]
