Section 11 in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
11. [ Transfer of land converted for Non-Agricultural purpose. [Substituted by Notification No. G.S.R. 175, dated 16.1.2012 (w.e.f. 5.4.2007).]
- Any land duly converted for any non-agricultural purpose under these rules, may be transferred:Provided that any transfer made without permission from the prescribed authority prior to commencement of the Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes in rural areas) (Amendment) Rules, 2012 may be regularized by the prescribed authority on application made by the transferee along with payment of 25% of the conversion charges.]
