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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(b) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

(b)"Commercial Purpose" means use of any premises for any trade or business [and where use thereof is partly for residential and partly for commercial purpose and application is made simultaneously for both purposes, in such cases the area actually used for commercial purpose shall be treated as commercial purpose and the area used for residential purpose shall be treated as residential purpose] [Inserted 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.] and shall also include use any such premises for shops, business, officers, show-rooms, restaurants, banks and godown but shall not include use thereof for cinemas, hotels and petrol pumps as defined in the Rajasthan land Revenue (Allotment, Conversion and Regularisation of Agricultural Land for Cinemas. Hotels and for establishment of Petrol Pumps) Rules. 1978: