Section 10(4) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
(4)The prescribed authority shall follow, the same procedure as laid down in sub-rules (3), (4), (5) and (6) of rule 9 in disposing off an application under sub-rule (1) or [sub-rule (3)] [Expression Substituted vide Notification No. F9(217) Revenue 6/2008/13 dated 11.6.2009 Published in Rajasthan Gazette Part IV-c (i) dated 22.6.2009.] and issue a revised conversion order in Form "D".
