Section 10(3) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
(3)If a person, to [Whose land has teen converted] [Expression Substituted vide Notification No. F9(217) Revenue 6/2008/13 dated 11.6.2009 Published in Rajasthan Gazette Part IV-c (i) dated 22.6.2009.] under any Rules framed under the Act before the commencement of these Rules for any specific nonagricultural purpose, intends to use it for any other non-agricultural purpose, he shall submit an application to the prescribed authority in Form "C" and shall deposit the conversion charges as prescribed under these rules.
