Section 7 in The Rajasthan Urban Improvement (Change of Use of Residential Land or Premises for Commercial Purposes) Rules, 1974
7. Conversion as a result of mutual agreement.
- Notwithstanding anything contained in these Rules, in respect of residential land and/or premises where no objection certificate or permission has been granted for construction of a hotel or a cinema after entering into an agreement with the owner of such land or premises by the Urban Improvement Trust, Municipal Board/Council or the Collector or State Government, the State Government may allow change of use of land and/or premises for commercial purpose on payment of conversion charges prescribed under rule 5.Form AApplication for permission to use Residential Land and/ or for Commercial purposes in Urban Areas(Under rule (3))To,The Collector,District...............Sir,I hereby apply under the Rajasthan Urban Improvement (Change of use of Residential Lands or Premises for Commercial Purposes) Rules, 1974, for permission to use the residential land and or premises, particulars whereof are given here under.
