Section 8(2A) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
(2A)[ No conversion charges as prescribed in Rule 7 shall not be payable for conversation of land held by tenant for setting up of agro-processing and agri-business enterprises whose project is sanctioned before 31.3.2014 under the policy for promotion for agro-processing and Agri-business-2010.] [Substituted by Rajasthan Notification G.S.R. 30, dated 24.4.2013 (w.e.f. 5.4.2007).]
