Section 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. Short title and Commencement.
(1)These rules may be called the Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial [and Public Utility] [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.] Purposes in Urban Areas) Rules, 1981.(2)They shall extend to all agricultural lands through the State which fall within-(a)a municipal area.(b)master plan area of any town for which master plan has been notified:(c)periphery villages of area referred to in clauses (a) or (b) as the case may be, and main(d)[ a Mandi as defined in clause (9) of condition 2 of the Rajasthan Colonisation (Sale and Allotment of Land in Mandies in the Bhakra and Rajasthan Canal Projects Colony Areas) Conditions, 1973, but not including a Mandi whose jurisdiction is situated in a "Municipal area" or a "Periphery Village' as defined in clauses (h) and (i) of rule 2.] [Added by G.S.R. 35, Dated 7-8-82; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 7-8-82, page 105-108.](3)They shall come into force on the date of their publication in the Official Gazette.
