Section 9(13) in The Rajasthan Land Revenue (Allotment, Conversion and Regularisation of Agricultural Land for Construction of Cinemas, (X X X) and Establishment of Petrol Pumps or Medical Facilities) Rules, 1978
(13)With effect from the date of conversion of the land all Khatedari right-title and interest in the land under the Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955) shall be deemed to have been surrendered to the State Government and no land revenue on such land shall be payable. The applicant shall have to execute a lease deed in Form 'C' in favour of the Government and thereafter he shall be recognised as lessee of the State Government.
