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State of Rajasthan - Section

Section 6 in The Rajasthan Urban Improvement (Change of Use of Residential Land or Premises for Commercial Purposes) Rules, 1974

6. Conversion not to be permitted.

- Land and/or premises in respect of which acquisition proceedings are pending under the provisions of Rajasthan Land Acquisition Act, 1953 or any other law in force shall not be allowed change of use under these rules.