Section 25G in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
25G. [ Making of certain improvements in small villages. - A Khatedar tenant, whose holding is situated in a village, the population of which according to the latest census, does not exceed two thousand and which is not situated in an area in respect of which the State Government has issued a notification under clause (a) of the proviso to sub-section (1) of Section 66 of the Act, may, without the permission of the Tehsildar make any such improvement as is referred to in sub-clause (a) of clause (1) of Section 5 of the Act, subject to the following conditions namely :-
(i)the area to be used for the construction of a dwelling house shall not exceed five hundred square yards, and that for the construction of a dwelling house, and bara combined, one thousand square yards.Explanation. - 'Bara' shall mean an enclosure or a shed for cattle as well as accommodation for stocking seed, fodder and agricultural implements, and shall include land required for the construction of a reservoir or tank.(ii)no dwelling house, cattle-shed or store-house, or any construction shall be erected or set up within one hundred yards of the railway boundary or the national highway, or any road maintained by the State Government or a municipality, and(iii)the construction shall be subject to the building bye-laws of the Village Panchayat, but no premium, price or conversion fee for the land shall be charged by the Village Panchayat.]
