Section 9(7) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
(7)[ In areas notified by the State Government as "agro processing regions", for conversion of land for setting up of non-polluting agro-processing industries, no examination shall be required for suitability of land. The conversion order shah be issued after verification of title within two weeks of depositing of requisite conversion charges and documents of title.] [Inserted vide Notification No. F. 6(6) Revenue 6/92/Part/24 dated 14.10.2010, Published in Rajasthan Gazette Part (IVC) dated 29.12.2010.]
