Section 7(f) in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011
(f)[ Land falling within the limits as specified in any Act or Rules of the Central or State Government made in this behalf or within the limit specified in the guidelines of the Indian Road Congress, whichever is longer, from the railway boundary National Highway, State Highway, or any other road maintained by the Central or State Government or any Local Authority.] [Substituted by Rajasthan Notification No. G.S.R. 75, dated 21.8.2015 (w.e.f. 6.9.2011).]
