Section 3(1) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(1)Subject to other provisions of these rules, agricultural land may be permitted to be used for-(a)construction of a residential house, or(b)for any commercial purpose, or [(c) for public utility purpose.] [Inserted by G.S.R.45, Dated July 31, 1998, published in Rajpatra Part 4(ga), dated 7-8-1998, page 151(2), w.e.f. 7-8-1998.]
