Section 11(9) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(9)[ The rate of conversion charges recoverable from an applicant specified under proviso to rule 5(1) shall be as shown in column No. 4 of Schedule III:Provided that where the applicant has deposited, before coming into force of the Rajasthan Land Revenue (Allotment, Conversion and Regularisation of Agricultural land for residential and commercial purposes in Urban Areas) (Amendment) Rules, 1977 the amount of conversion charges according to these rules on the basis of his self-assessment and the amount deposited as a result of self-assessment is not then 80% of the amount assessed by the authorised officer under the thus existing proviso to rule 5(1). In such cases the rate shall be as shown in column No. 4 of Schedule II read with the deleted sub-rule 9 of rule 11.] [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.]
