Section 14(2) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(2)The applicant shall deposit the difference of amount of premium payable under the relevant rules but he shall not be entitled to get refund of any amount paid by him for the conversion of otherwise as premium.]Repeal. - These rules are hereby repealed to the extent they are applicable to the conversion of Agricultural land for Non- agricultural Purposes in Rural Areas. See Rule 20 of the Rajasthan Land Revenue (conversion of Agricultural Land for Non- Agricultural Purpose in Rural Areas) Rules, 1992.Form AForm 'A' not traced[Form B] [Added 'form' by dated 10.4.2001.][See rule 2(c)]Application for allotment of land for industrial/tourism unit[ToThe Allotting Authority,Revenue Department]OrDirector Industries/TourismOrCollector of the DistrictSir,I/We hereby apply under Rule 2 of the Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959, for allotment of Government land or Khatedari land duly surrendered under the relevant provision and allotment of the same for industrial area or for tourism unit. Particulars whereof are given hereunder -
