Section 14A in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
14A. [ Refund of conversion charges. [Inserted by Notification No. G.S.R. 175, dated 16.1.2012 (w.e.f. 5.4.2007).]
- No conversion charges shall be refunded except where application of conversion is rejected or the applicant withdraws his application before issuing conversion orders. In such cases 5% administration charges shall be deducted, from the amount deposited for conversion charges.]
