Section 4 in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
4. Land not available for allotment under these rules.
- The following categories of land are not available for allotment under these rules, namely-(i)All land defined in section 16 of the Tenancy Act.(ii)Land situated within an urban agglomeration of the master 'plan area of a town or city, or municipal area or within the distance indicated below from the municipal limit of towns and cities:-A town or city with a population of 5 lakhs persons or more 5 Kms. A town or city with a population between 2 lakhs and 5 lakhs persons- 3 Kms. A town or city with a population between 1 lakh and 2 Lakhs persons-2 Kms. except without prior approval of the State Government, in the Revenue Department.(iii)Land held by or acquired or reserved under any enactment or rules, or under the orders of the State Government or the Central Government or the State Government for any specified public purpose.Explanation. - 1. However such forest land as may be notified by the State Government by general or specific order shall, thereafter, be allotted in accordance with the provisions of these rules.
