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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(f) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007

(f)[ "Industrial Areas/Industrial Estate" means an area of land developed by the Rajasthan Industrial Development and Investment Corporation or private investors as the case may be, for setting up an industry or industries including essential welfare and supporting services e.g. Post Office, Residential colony for employees, Educational Institutions, Cold storage,, Pollution control treatment plant, Electric Power Station, and Water-supply and Sewerage facilities, Dispensary or Hospital, Bank, Police Station, Fire-fighting Station, Weigh bridge;] [Substituted by G.S.R. 6 Notification No. F 6(6) Revenue 6/92/Part/8 dated 20-3-2008 Published in Rajasthan Gazette Part (IV)(C) I dated 5-4-2008.]