Section 4 in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
4. Land not available for allotment under these rules.
- The following categories of lands shall not be available for allotment for agricultural purposes under these rules, namely-(i)Lands mentioned in the section 16 of the Rajasthan Tenancy Act, 1955:(ii)Lands demarcated as landing grounds for aircrafts:(iii)Lands reserved for village forests constituted under section 28 of the Rajasthan Forests Act, 1954 (Rajasthan Act 13 of 1954):(iv)Small Baras of lands reserved for thrashing grounds adjoining, or close to the Abadi of a village:(v)[ Lands within- [Substituted by G.S.R. 56, Dated 2-7-71; published in Rajasthan Gazette Part IV-C(1), Dated 31-5-73, p, 97.](a)a radius of three miles of municipal limits of cities having a population of five lacs or more:(b)a radius of two miles of municipal limits of towns with a population of two lacs or more, but below five lacs:(c)a radius of one mile of municipal limits of towns with a population of one lac or more, but below two lacs:(d)municipal limits of any other towns:(e)one hundred yards of a railway fencing: or(f)fifty yards from the centre of national highway or another mettled or gravelled road].(vi)Lands declared as saline areas under the Rajasthan Land Revenue (Saline Areas Allotment) Rules, 1962: or(vii)Lands reserved for allotment under any special Rides for the allotment of land.
