Section 10 in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
10. [ Intimation to Revenue Department of sanction accorded. [Added by No. F. 6(6) Revenue B/60, Dated 30-9-1963; published in Rajasthan Gazette Ordinary Part IV-C, Dated 5-12-63., (20-12-63)]
- The (Director of Industries) shall, before 31st day of January, 1964, send to the Revenue Department a statement giving particulars (viz. date of sanction, date of allotment of land full particulars of land allotted, development charges and rent to be charged) of all sanctions accorded since the commencement of these rules, allotting authority shall inform the Revenue Department of all sanction to be accorded in future; and the Revenue Department shall issue orders to the Collector concerned for realising the development charges under rule 3 and the rent under ride 5 and for ensuring that the conditions of the allotment particularly those mentioned in rules 7, 8 and 9. are duly observed.]
