Section 5(2) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(2)Land which has been allotted for a special non-agricultural purpose, or on special terms, under the Land Revenue Act or the rules framed thereunder: [However, the State Government may for reasons to be recorded permit such conversion.] [Deleted 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.]
