Section 9 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
9.
(1)The State Government, by a notification in the Official Gazette, may transfer the control and management of any common land to a Gram Panchayat to the Guzaredar entitled to receive maintenance allowance under Section 11.(2)In the management of such common lands a Gram Panchayat shall have regard to the following matters:-(a)Development and improvement of agriculture.(b)The preservation, maintenance and development of forests and trees.(c)Maintenance and development of village sites, pathways and village communications.(d)The proper management of huts, bazaars and melas.(e)The development of co-operative farms.(f)The development of animal husbandry which includes pisciculture and poultry farms.(g)The development of cottage industries.(h)The maintenance and development of fisheries, wells, ponds, water courses and channels.(i)Sanitation and proper supply of drinking water.(j)The proper preservation and maintenance of pasture lands or grazing grounds sufficient for grazing of the cattle in the village.(k)Any other matter which may be in the public interest or convenience:Provided that no waste land or pasture land shall, be let out to any person for cultivation without the previous sanction of the Collector and in contravention of the provisions of the Act.
