Section 18 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
18. Lands reserved for common purposes.
- Notwithstanding anything contained in any law for the time being in force, it shall be lawful for the Consolidation Officer to direct-(a)that any land specifically assigned for any common purpose shall cease to be so assigned and any other land shall be assigned in its place;(b)that any land under the bed of a stream or torrent shall be assigned for any common purpose;(c)that if in any area under consolidation no land is reserved for any common purpose, including extension of the village abadi or if the land so reserved is inadequate, other land shall be assigned for such purpose:Provided that the Consolidation Officer shall order for assignment of adequate land for common grazing ground.
