Section 4 in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
4. Restrictions on the use of agricultural land for [Residential, Commercial or Public Utility] [As amended 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.] purposes.
- No permission for the use of agricultural land for [Residential. Commercial or Public Utility] [As amended by G.S.R.45, Dated July 31, 1998, published in Rajpatra Part IV(ga), dated 7-8-1998, page 151(2), w.e.f. 7-8-1998] purpose shall be accorded in the following circumstances, namely -(a)If the use to which the land has been put or is proposed to be put does not conform to the land use indicated in the Master Plan of the area and the rules and regulations, of the competent local authority having jurisdiction in the area:Provided that in any case in which the land use does not conform to the Master Plan if notified or, in other cases, to the rules and bye laws of the competent local authority, regularisation of such use shall not be permitted unless permission to after the land use has been accorded-(i)[ in cases of Towns & Cities falling in category I and II of Schedule I and cities of Mount Abu Jaisalmer. Hanumangarh and Chittorgarh by the Town Planning Department of he State Government.] [Substituted by G.S.R. 104, Dated 24-11-87; published in Rajasthan Gazette Part 4(Ga)(I), Dated 24-12-87. page 395.](ii)in other cases, by the local authority having jurisdiction: and(b)In cases in which land has been used for [Residential or Commercial or Public Utility] [As amended 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] purpose as are against public policy, or accepted norms of decency and morality, or are a hazard of public health, sanitation or safety, unless each such individual case is considered and approved by a committee constituted by the State Government for any district or area by a notification published in the official gazette(c)[x x x] [Deleted by G.S.R. 5. Dated 4-4-94; published in Rajasthan Gazette Extraordinary Part 4(Ga)(i), Dated 13-4-94, page 7.](d)If the land in question is situated inside a mandi area or within such distance therefrom as is notified under the Rajasthan Colonisation Act 1954 (Act 27 of 1954). unless prior consent of the Mandi Development Committee having jurisdiction has been obtained.(e)[x x x] [Deleted by G.S.R. 5. Dated 4-4-94; published in Rajasthan Gazette Extraordinary Part 4(Ga)(i), Dated 13-4-94, page 7.](f)[x x x] [Deleted by No. F. 2(8) Revenue/9/90Xi. Dated 23-4-97; published in Raj Gazette Extraordinary Part 4(C)(I), Dated 23-4-97.](g)[x x x] [Deleted by No. F. 2(8) Revenue/9/90, Dated 3-3-92; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 4-3-92]
