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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(3) in The Rajasthan Urban Improvement (Change of Use of Residential Land or Premises for Commercial Purposes) Rules, 1974

(3)The Collector shall submit his report to the State Government with the relevant record together with his recommendations. Before submitting the report to the Government, the Collector shall consider the following points:-In case of conversion of land and/or premises for hotels.