Section 182(3) in Rajasthan Municipalities Act, 2009
(3)Notwithstanding anything contained in sub-Section (1) or sub-Section (2), the State Government or any authority authorized by it by notification in the Official Gazette, may allow the owner or holder of any such land to have change of use thereof, if it is satisfied so to do in public interest, on payment of conversion charges at such rates and after inviting and hearing objections from the neighbourhood in such manner as may be prescribed with respect to the following changes in use, namely: -(i)from residential to commercial or any other purpose; or(ii)from commercial to any other purpose; or(iii)from industrial to commercial or any other purpose; or(iv)from cinema to, commercial or any other purpose; or(v)from hotel to commercial or any other purpose; or(vi)from tourism to commercial or any other purpose; or(vii)from institutional to commercial or any other purpose [; or] [Substituted vide Notification No. F. 2(33) Vidhi/2/2011, dated 22.9.2011. Published in Rajasthan Gazette Exty. Point 4(A), dated 22.09.2011 w.e.f. 31.03.2011.](viii)[ from any existing permissible use of land to any other purposes, as the State Government may prescribe:] [Added vide Notification No. F. 2(33) Vidhi/2/2011, dated 22.9.2011 Published in Rajasthan Gazette Exty. Point 4(A), dated 22.09.2011 w.e.f. 31.03.2011.]Provided that rates of conversion charges may be different for different areas and for different purposes.
