Section 3B(3)(c) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959

[Cites 0, Cited by 0] [Section 3B(3)] [Section 3B] [Entire Act]

State of Rajasthan - Subsection

Section 3B(3)(c) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959

(c)Land allotted under this rule shall be used for establishment of tourism unit within the time limit specified as under :-

(i)three years for a tourism unit having less than 200 rooms.

(ii)four years for a tourism unit having more than 200 rooms :