Section 3 in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
3. Purposes for which Agricultural land may be converted.
- Any agricultural land held in the Khatedari tenancy of the applicant, may be converted in rural area for the following purposes-(i)Residential unit(ii)Residential Colony/ Project(iii)Commercial purpose(iv)[ Industrial purpose/Industrial area/Industrial Estate] [Substituted vide Notification No. F. 6(6) Revenue VI/92/Part IV/13 dated 15.5.2008, published in Rajasthan Gazette Part IV-C(I) dated 26.5.2008.](v)Salt manufacturing purpose(vi)Public Utility purpose(vii)Institutional purpose(viii)Medical facilities.(ix)[ Development of SEZ] [Inserted vide Notification No. F. 6(6) Revenue VI/92/Part IV/13 dated 15.5.2008, published in Rajasthan Gazette Part IV-C(I) dated 26.5.2008.](x)[ Agro-processing and Agri-business unit. [Added by Notification No. G.S.R. 175, dated 16.1.2012 (w.e.f. 5.4.2007).](xi)Solar power plant.]
