Section 9(3) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
(3)The prescribed authority upto the rank of Collector shall, [within 90 days] [Substituted 'within 45 days' by Notification No. G.S.R. 51, dated 17.10.2016 (w.e.f. 5.4.2007).] of the receipt of the completed application along with documents prescribed therein after making necessary enquiry, issue an order of conversion in Form-B or inform the applicant of the rejection of the application or the balance amount of the conversion charges to be deposited:Provided that no such order of conversion or regularisation shall be passed by the prescribed authority where the application relates to agricultural land falling within the revenue villages of Oria, Utaraj, Aorna Jawai, Achalgarh and Salgaon of Tehsil Abu -Road of District Sirohi without prior approval of the State Government.
