Section 173H in Rajasthan Panchayati Raj Rules, 1996
173H. This chapter to have overriding effect.
- The provisions of this chapter shall have overriding effect notwithstanding anything contained elsewhere in these rules.Explanations. - For the purposes of this chapter,-(a)"allotment" means allotment of abadi land and shall include regularisation thereof;(b)"application" means a completed application submitted to the Authority or Officer concerned, along with required documents and charges, if any;(c)"Commercial purpose" means the use of any premises for any trade or commerce or business, which shall include a shop, commercial establishment, bank, office, guest house , hostel, hotel, restaurant, dhaba(whether pucca or temporary structure), show-room, cinema, multiplex, petrol pump, weigh bridge, godown, workshop or any other commercial activity and shall also include the use thereof partly for residential and partly for commercial purposes but shall not include tourism units;(d)"Institutional purpose" means the use of any premises or an open area by any establishment, organization or association for the promotion of some object specially of general utility, charitable, educational or like nature, except public utility purpose;(e)"Public Utility purpose" means dharmshala, religious place, gaushala or public park;(f)"Medical Facilities purpose" shall include Clinics, Dispensaries, Medical hospitals, Diagnostic centers and Nursing-homes.
