Section 9 in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
9. Disposal of Applications.
- Each application submitted under rule 6 to the Authorised Officer shall be examined, and enquired Into by ban separately. He may either reject the application or pass an conversion or regularisation in accordance with these rules:[Provided that no Order of conversion or regularisation shall be passed have the Authorised Officer in cases where the application relates to agricultural land falling within the municipal area or the periphery village of Mount Abu without prior approval of the State Government.] [Added by G.S.R. 68, Dated 12-9-90; published in Rajasthan Gazette Part 4(Ga)(I), Dated 27-12-90.]
