Section 11(3) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(3)The area of each zone in a Municipal town shall be such as may be notified by the State Government in Official Gazette, except that in the case of towns of category 5, the entire Municipal area will constitute one zone:Provided that the zones already notified under the Rajasthan Land Revenue (Allotment, Conversion and Regularisation of Agricultural Land of [Residential or Commercial or Public Utility] [As amended by G.S.R.45, Dated July 31, 1998, published in Rajpatra Part 4(ga), dated 7-8-1998, page 151(2), w.e.f. 7-8-1998; &] Purposes in in Urban Areas) Rules, 1978 shall continue to be the zones for purposes of these rules till they are reconstituted or modified.
