Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Land Revenue (Conversion Of Agricultural Land For Non-Agricultural Purposes In Rural Areas) (Amendment) Rules, 2007 [12 November 2007] CONTENTS 1. Short title and commencement 2. Amendment of rule 9 3. Amendment or rule 11 Rajasthan Land Revenue (Conversion Of Agricultural Land For Non-Agricultural Purposes In Rural Areas) (Amendment) Rules, 2007 [12 November 2007] In exercise of the powers conferred by clause (XI-A) of sub-section (2) of section 261 read with section 90-A of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956), the state Government hereby makes the following rules further to amend the Rajasthan Land Revenue (Conversion of agricultural land for non- agricultural purposes in rural areas) Rules, 2007, namely:- 1. Short title and commencement :- ( 1 ) These rules may be called the Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes in rural areas) (Amendment) Rules, 2007. (2) They shall come into force at once. 2. Amendment of rule 9 :- I n sub-rule( 1) of rule 9 of the Rajasthan Land Revenue (Conversion of Agricultural Land for Non-agricultural Purposes in Rural Areas) Rules, 2007, hereinafter referred as the said rules, in the table,- (i) The existing expression "Petrol Pump" appearing in entry (ii) and (iii) of column No. 2 against clause(c) commercial purpose, shall be deleted. (ii) The existing clause (g) shall be substituted by the following, namely:- "(g) Institutional purpose, and medical facilities. (i) Collector-where the total area does not exceed 5,000 sq. meters (ii) State Government where the total area exceeds 5,000 sq. meters." 3. Amendment or rule 11 :- I n rule 11 of the said rules (i) The existing punctuation mark "." appearing at the end shall be substituted by the punctuation mark ";" (ii) The following new provison shall be added at the end, namely: - "Provided that land converted for the purpose of residential colony or commercial project, may be transferred without permission of the prescribed authority if maps of the residential colony or commercial project have been passed by the committee constituted under sub-rule (2) of rule 9." [No. F. 6 (6) Rev. F//29-Pt./54] By Order of the Governor, Deputy Secretary to Government.