Section 6 in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
6. [ Use of khatedari land for establishment of small scale industries and kjawa etc. [Substituted by Notification No. G.S.R. 51, dated 17.10.2016 (w.e.f. 5.4.2007).]
- Notwithstanding anything contained in these rules, no permission for conversion shall be required where a Khatedar tenant desires to establish micro, small scale industrial unit, kjawa (small brick kiln) or desires to use of land for the purpose of institutional, medical facilities or public utility on his own khatedari land upto an area not exceeding one acre. The area so used shall continue to be in his khatedari.]
