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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(6) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007

(6)No conversion charges shall be payable in respect of conversion of land to be used for establishment of industries declared as green category industries by the order of Rajasthan State Pollution Control Board.