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[Cites 0, Cited by 0] [Section 3B] [Entire Act]

State of Rajasthan - Subsection

Section 3B(1) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959

(1)For establishment and development of Tourism Units, the District Collector shall identify suitable land for the establishment of tourism units. The land so identified shall be set apart and reserved for tourism units under intimation to the Tourism Department and same shall be uploaded on the web-site of the District Collector and Tourism Department. The maximum and minimum land areas to be reserved for tourism units shall be as under:-
S. No. Category Minimum Land Area Maximum Land Area
1 2 3 4
1 Budget Hotels and 1 to 3 stars hotels 1200 square meters Up to 4000 square meters
2 4 stars hotels 6000 square meters Up to 12000 square meters
3 5 Star and above hotels 18000 square meters Up to 40,000 square meters
4 Other Tourism units   As per requirement/availability