Section 3(2) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(2)No agricultural land shall be converted for residential or commercial purpose referred to in sub-rule (1), unless necessary permission from the Authorised Officer has been obtained and lease deed under rule 16 has been executed therefore.
