(3)Notwithstanding anything contained in Rules 7(3) and 18, lands within the radius specified in sub-rule (2) shall not be granted for non-agricultural purposes without the previous approval of the State Government:[Provided that such approval shall not be necessary for grant of building sites within the radius specified in clauses (iii), (iv) and (v) of sub-rule (2) excluding the municipal limits of District Headquarters:] [First Proviso to sub-rule (3) inserted by GSR 41, dated 17-1-1972, w.e.f. 27-1-1972.][Provided that such approval shall not be necessary for grant of building sites within the radius specified in clauses (iii), (iv) and (v) of sub-rule (2) excluding the Municipal limits of District Head Quarters.] [Second Proviso to sub-rule (3) inserted by GSR 180, dated 11-10-1994, w.e.f. 15-11-1994.]
