Section 4 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
4. Agricultural Land of which Conversion cannot be made or Regularised.
- Conversion or regularisation of the following land shall not be made or regularised, namely-(1)Land to which the applicant does not have any legal right.(2)Land which is allotted for a special purpose or on special terms under the-(a)Rajasthan Land Revenue (Allotment and Conversion of Land for the Construction of Seed Stores) Rules, 1965.(b)Rajasthan Land Revenue (Allotment of Land for Receptacles) Rules, 1961.(c)Rajasthan Land Revenue (Allotment of land to Co-operative Societies) Rules, 1959.(d)Rajasthan Land Revenue (Allotment of Land to Dairy and Poultry Farms) Rules, 1968.(e)Rajasthan Land Revenue (Allotment of Land to Gaushalas) Rules, 1957.(f)Rajasthan Land Revenue (Allotment of Tank Bed Lands for Cultivation) Rules, 1961.(3)Land in respect of which acquisition proceedings are pending under the provisions of the [Land Acquisition Act, 1894 (Central Act of 1894)] [G.S.R. 55, Dated 26-8-1998; published in Rajasthan Gazette Part 4-C(I), 4-9-98, page 167(2).] or any other law for the time being in force.(4)Land which is situated within one hundred and twenty feet of a railway boundary of the National highway.(5)Land which is situated within ten feet of any road maintained by the Government or local authority.(6)Land which is situated within a radius of 5 kilometres of Bhakra and Rajasthan Canal Mandi unless prior consent of the Mandi Development Committee has been obtained.
