Section 9A(1) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
(1)A khatedar tenant seeking permission for tatkal conversion of agricultural land for any non-agricultural purpose shall submit an application online or in physical format in Form-A in the manner provided in sub-rule (1) of Rule 9 along with the documents prescribed therein and a copy of receipt as proof of the payment of amount of conversion charges for area sought to be converted and tatkal conversion charges of rupees ten thousands and rupees five per square meter (non-refundable and non-adjustable with conversion charges)
