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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(4)(ii) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

(ii)The application is filed before the Authorised Officer and the prescribed conversion charges and penalty are deposited in a Government Treasury and the applicant has acquired a clear title in respect of the land upto 31-5-1982.