Section 5 in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
5. Land of which conversion cannot be permitted or regularised.
- Conversion of the following land shall not be permitted to be made, or regularised namely-(1)[ Land in which the applicant does not have Khatedari rights or the land which has not been purchased by the applicant by registered sale deed: [Deleted 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.]Provided that this restriction shall not apply to an applicant who. being an individual or a society or an allottee member of a society, had entered into an agreement to sell in writing with the rightful holder of the land and had obtained possession of the land on or before 23-4-1997 in part performance of such agreement and has performed or is willing to perform the agreement on his or its part and has submitted copy of the agreement to sell certified by a magistrate or in Notary Public and in the case of a society, also the list of members with their particulars under the signature of secretary of the society to the Authorised Officer up-to 23-5-1997 and has deposited conversion charges in part or in full with the State Government or such Authorised Officer on or before 21-7-97. After 23-4-97, transfer made by way of agreement to sale shall not be recognised.](2)Land which has been allotted for a special non-agricultural purpose, or on special terms, under the Land Revenue Act or the rules framed thereunder: [However, the State Government may for reasons to be recorded permit such conversion.] [Deleted 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.](3)Land in respect of which acquisition proceedings are pending under the provisions of the Rajasthan Land Acquisition Act 1953 or any other law in force.(4)Land in which is situated within the following limits(a)[ a railway boundary, or [16] [Substituted by No. G.S.R. 192, Dated 4-1-84; published in Rajasthan Gazette Part $(C)(I), Dated 23-2-84. page 868.] metres from the centre of the railway track, whichever, is further, without the prior written consent of the Railway Department],(b)within the distances indicated below from the centre lines of the following roads-(i)National Highways and State Highway 15 metres.(ii)[ National Highways and State Highways passing through municipal area except bye-pass and Major District Roads and main city through fares 10 metres.] [Substituted by No. 6(25) Revenue/4/87/3, Dated 17-9-88.](iii)Other District Roads and main colony roads 7.5 metres.(iv)Other roads........[3 metres] [Substituted by No. G.S.R. 61, Dated 28-8-82; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 31-8-82. page 169.].(5)Land coining within the purview of [x x x] [Deleted by No. F. 2(8) Revenue/9/90 Xi. Dated 23-4-97; published in Raj Gazette Extraordinary Part 4(C)(I), Dated 23-4-97.] the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Rajasthan Act 11 of 1973) and the Rajasthan Land Reforms and Acquisition of Land Owner's Estates Act, 1963 (Rajasthan Act 11 of 1964).(6)Lands forming part of the forest area under the provisions of the Rajasthan Forest Act, 1953 (Rajasthan Act 13 of 1953).
