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[Cites 0, Cited by 0] [Section 24DDDD] [Entire Act]

State of Rajasthan - Subsection

Section 24DDDD(2) in Rajasthan Tenancy (Government) Rules, 1955

(2)In case where the land is converted into non-agricultural purpose such application for declaration under clause (1) above shall be accompanied by another application requesting for conversion of the land in accordance with provisions of the relevant rules providing for the conversion of agricultural purpose.