Section 11(1) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(1)Municipal towns of the State shall be divided into five categories according to their population and overall importance as specified in Schedule I.[(1 a) A Mandi shall be deemed to be in category 5. as specified in Schedule I.] [Added by G.S.R. 35, Dated 7-8-82; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 7-8-82, page 105-108.]
