Section 7 in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011
7. Land not available for allotment.
- The following land shall not be allotted under these rules, -(a)Land prohibited under Section 16 of Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955).(b)Land situated in catchments area of any tank, river, Nala, Nadi and recorded as such in revenue records.(c)Land reserved for allotment under any specific rules.(d)Land falling under urbanisalble limit or peripheral belt as provided under Section 90-B of the Act.(e)Land falling within National Capital Region.(f)[ Land falling within the limits as specified in any Act or Rules of the Central or State Government made in this behalf or within the limit specified in the guidelines of the Indian Road Congress, whichever is longer, from the railway boundary National Highway, State Highway, or any other road maintained by the Central or State Government or any Local Authority.] [Substituted by Rajasthan Notification No. G.S.R. 75, dated 21.8.2015 (w.e.f. 6.9.2011).](g)[ ***] [Deleted '(g) Land situated within the limits prescribed by the Indian Road Congress' by Rajasthan Notification No. G.S.R. 75, dated 21.8.2015 (w.e.f. 6.9.2011).].
