Section 18 in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
18. [ Payment of conversion charges to Gram Panchayat. [Substituted by Notification No. G.S.R. 175, dated 16.1.2012 (w.e.f. 5.4.2007).]
- The conversion charge deposited under these rules may be paid by the State Government to the Gram Panchayat concerned, at the end of financial year.]
