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[Cites 0, Cited by 0] [Section 9A(3)] [Section 9A] [Entire Act]

State of Rajasthan - Subsection

Section 9A(3)(A) in The Rajasthan Land Revenue (Allotment, Conversion and Regularisation of Agricultural Land for Construction of Cinemas, (X X X) and Establishment of Petrol Pumps or Medical Facilities) Rules, 1978

(A)The applicant shall pay to the State Government premium lease rent as under-
(i)For land required for the main hotel/building according to the existing provisions of lease rules:
(i)if the land is situated in an urban area, the provisions of the Rajasthan Land Revenue (Allotment. Conversion and Regularisation of Agricultural Land for Residential or Commercial Purpose in Urban Areas) Rules, 1981 shall apply, and
(ii)if the land is situated in a rural area, the provisions of the Rajasthan Land Revenue (Conversion and Agricultural Land for Residential or Commercial Purposes in Rural Areas) Rules, 1971 shall apply.
(ii)For the land required for the cottages-