Section 5(5) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(5)Land coining within the purview of [x x x] [Deleted by No. F. 2(8) Revenue/9/90 Xi. Dated 23-4-97; published in Raj Gazette Extraordinary Part 4(C)(I), Dated 23-4-97.] the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Rajasthan Act 11 of 1973) and the Rajasthan Land Reforms and Acquisition of Land Owner's Estates Act, 1963 (Rajasthan Act 11 of 1964).
