Section 13(1A) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
(1A)[ The prescribed authority may regularize the unlawful conversion to the extent to which he is authorised to grant the permission for conversion under rule 9 of these rules.] [Rule (1A) of Rule 13 inserted vide Notification No. F. 6(6) Rev-6/92 part/8 dated 26.4.2011, Published in Rajasthan Gazette Part IV(C)I dated 29.4.2011.]
