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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(q) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007

(q)"Residential Colony/Project" means residential plots/flats/house being developed by Developer to sale further to interested persons;
(qq)[ 'SEZ' means Special Economic Zone notified under the provisio to sub-section (4) of section 3 and sub-section (1) of section 4 of the Special Economic Zone Act, 2005 (Act No. 28 of 2005) including free trade and warehousing zone.] [New Cluase (qq) inserted vide Notification No. F. 6(6) Revenue VI/92/Part IV/13 dated 15.5.2008, published in Rajasthan Gazette Part IV-C(I) dated 26.5.2008.]
(qqq)[ "service station" means any premises specially prepared for the fuelling of motor vehicles and includes such places within the premises which have been specially approved by the licensing authority for the servicing of motor vehicles and for other purposes;] [Inserted by Notification No. G.S.R. 22, dated 8.5.2015 (w.e.f 5.4.2007).]
(qqqq)[] [Renumbered '(r)' by Notification No. G.S.R. 51, dated 17.10.2016 (w.e.f. 5.4.2007).] "Tourism Unit" means tourism project of the following categories approved by the Tourism Department, Government of Rajasthan-