Section 13 in The Rajasthan Land Revenue (Conversion of Agricultural Land for Non-Agricultural Purposes in Rural Areas) Rules, 1992
13. Use of land after conversion.
- Any agricultural land, converted for a non agricultural purpose, shall be used for such converted purpose within a period of two years from the date of issue of the conversion order failing which the conversion order shall be withdrawn and the amount of premium deposited shall be forfeited to the State Government:[Provided that the said period of two years may be extended by one year by the next higher authority, if such higher authority is satisfied:] [Inserted by No. G.S.R. 84, Dated 1-10-1994; published in Rajasthan Gazette Part 4(Ga), Dated 20-10-94.]Provided further that an opportunity of being heard shall be given before passing an order of forfeiture of the premium.
