Section 15 in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
15. Consequences of regularisation.
- With effect from the date of regularisation of the land, all Khatedari rights in respect of such land shall be deemed t o have been surrendered to the Government. Therefore, no land revenue on such converted land shall be payable.
