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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(5) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

(5)The rates of conversion charges for use of land for commercial purposes shall be three times the rates of conversion charges as given in Schedule [III]. [Substituted by No. F. 2(8) Revenue/9/90Xi. Dated 23-4-97; published in Raj Gazette Extraordinary Part 4(C)(I), Dated 23-4-97.] In all other respects, the provisions of sub-rule (4) of rule 11 shall mutatis mutandis apply, substituting the word 'commercial' for residential'.(5-a) The rate of conversion charges for installing medical facilities of the following category shall be as follows, namely: [Inserted by G.S.R. 75, Dated 8-10-96; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 16-10-96.]
Category-A    
Charitable institution willing to install atleast one advanced diagnostic for curative plant/equipment fromwithin the list approved by the Government of Rajasthan from timeto time or provide some medical facility for advanced medicalservices or super speciality as per the plan approved by theState Government.   25% of the conversion charges applicable for useof land for commercial purposes.
Category-B    
Charitable institutions not covered undercategory A'   50% of the conversion charges applicable for useof land for commercial purpose.
Category-C    
Institution willing to set up specialityhospitals in specialities approved by the Government for aparticular area   50% of the conversion charges applicable for useof land for commercial purpose.
Category-D    
Nursing homes, hospitals, diagnostic centres,clinic and dispensaries run on commercial lands and not coveredby other categories]   Equal to conversion charges applicable for useof land for commercial purposes.