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[Cites 0, Cited by 0] [Section 173(8)] [Section 173] [Entire Act]

State of Rajasthan - Subsection

Section 173(8)(i) in Rajasthan Panchayati Raj Rules, 1996

(i)No conversion charges shall be payable by any department of the Central Government or State Government or a local authority for change of use of land for non-residential or any official use;