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[Cites 0, Cited by 0] [Section 173(8)] [Section 173] [Entire Act]

State of Rajasthan - Subsection

Section 173(8)(ii) in Rajasthan Panchayati Raj Rules, 1996

(ii)Fifty percent of the conversion charges shall be payable in case of change of use of land for establishment of eligible unit as approved by the specified authority under the provisions of the Rajasthan Investment Promotion Scheme, 2003;