Section 1 in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
1. Short title, extent and commencement.
(1)These rules may be called the Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007.(2)They shall extend to all rural areas in the State of Rajasthan.(3)These rules shall come into force on the date of their publication in the Official Gazette.[Note - These rules published in Rajasthan Government Gazette Extraordinary Part IV-C(1) dated 5-4-2007 at Page 1(1) to 1(21).]
