Section 10 in The Rajasthan Colonisation Act, 1954
10. Reservation of area for common needs of village.
- The Collector may reserve in any specified locality such area as he may deem necessary for village site, grazing of cattle, roads and other common needs of the village and such reservation shall, on notification in the [Official Gazette] [Substituted by Rajasthan Act No. 27 of 1957.], be deemed to be for a "public purpose" as defined in the Rajasthan Land Acquisition Act, 1953.
