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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(8) in The Rajasthan Land Revenue (Allotment, Conversion and Regularisation of Agricultural Land for Construction of Cinemas, (X X X) and Establishment of Petrol Pumps or Medical Facilities) Rules, 1978

(8)[] [G.S.R. 5, Dated 15-10-1987; published in Rajasthan Gazette Part 4-C(I), Dated 19-5-88, page 15.] [(a) The lease rent chargeable for a standard size plot of 4,000 sq. yards of agricultural land for Cinemas shall be as under- [Substituted by Notification No. G.S.R. 10, dated 25.5.2016 (w.e.f. 26.10.1978).]
(i) For towns in Category No. I Rs. 5000./-P.M.
(ii) For towns in Category No. II Rs. 2500/-P.M.
(iii) For towns in Category No. III Rs. 1200/-P.M.
(b)The lease rent for a standard size plot of 1200 sq. yards of agricultural land for Petrol Pump Explosive Magazine shall be as under-
(i) For towns in Category No.I Rs. 1000/-P.M
(ii) For towns in Category No.II Rs. 600/-P.M
(iii) For towns in Category No.III Rs. 400/-P.M]
(c)Where the size of a plot is smaller or larger than the standard size as prescribed in clause (a) or (b) the rate shall be proportionately increased or decreased].
(d)[ No lease rent shall be charged for conversion of private agricultural land for purpose of establishing a medical facility in rural area defined in the Rajasthan Land Revenue (Con. of Agricultural Land for Non-Agricultural Purposes in Rural Areas) Rules, 1992 of following categories: [G.S.R. 52, Dated 20-8-1996; published in Rajasthan Gazette Extraordinary Part 4-G(I), Dated 27-8-96, page 105(3).]
Category A - Institutions willing to set up speciality hospitals in specialities approved by the Government excluding charitable medical institutions.Category B - Nursing homes, hospitals, diagnostic centre-, clinics and dispensaries run on commercial lines and not covered by above category A' but excluding charitable medical institutions.]