237. Collector to set apart land for exercise of Nistar rights.
(1)Subject to the rules made under this Code, the Collector may set apart unoccupied land for the following purposes, namely,-(a)for timber or fuel reserve;(b)for pasture, grass bir or fodder reserve;(c)for burial ground and cremation ground;(d)for gaothan;(e)for encamping ground;(f)for threshing floor;(g)for bazar;(h)for skinning ground;(i)for manure pits;(j)for public purposes such as schools, play grounds, parks, road, lanes, drains and the like; and(k)for any other purposes which may be prescribed for the exercise of right of Nistar.(2)Lands set apart specially for any purpose mentioned in sub-section (1), shall not otherwise be diverted without the sanction of the Collector.(3)[ Subject 10 the rules made under this Code, the Collector may divert such unoccupied land, which is set apart for the purposes mentioned in clause (b) of sub-section (1) subject to secure minimum [two] [Inserted by M.P. Act No. 1 of 1998 (w.e.f. 5-1-1998).] percent of the agriculture land of that village for the said purposes into abadi or for agricultural purposes [***] [The words 'on the basis of a resolution by the Gram Sabha to this effect', omitted by M.P. Act No. 19 of 2001 (w.e.f. 26-9-2001).].
