Section 8(3) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
(3)[ Fifty percent of the conversion charges shall be charged in case of conversion of land for establishment of eligible unit as approved by the prescribed authority under the provisions of Rajasthan Investment Promotion Scheme, 2003.] [Inserted vide No. F-6(6) Revenue-6/92P1/7 dated 25.5.2009 Published in Rajasthan Gazette Extraordinary Pt-IV-C(i) dated 11.6.2009.]
