Section 5(1) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(1)[ Land in which the applicant does not have Khatedari rights or the land which has not been purchased by the applicant by registered sale deed: [Deleted by No. F. 2(8) Revenue/9/90Xi. Dated 23-4-97; published in Raj Gazette Extraordinary Part 4(C)(I), Dated 23-4-97.]Provided that this restriction shall not apply to an applicant who. being an individual or a society or an allottee member of a society, had entered into an agreement to sell in writing with the rightful holder of the land and had obtained possession of the land on or before 23-4-1997 in part performance of such agreement and has performed or is willing to perform the agreement on his or its part and has submitted copy of the agreement to sell certified by a magistrate or in Notary Public and in the case of a society, also the list of members with their particulars under the signature of secretary of the society to the Authorised Officer up-to 23-5-1997 and has deposited conversion charges in part or in full with the State Government or such Authorised Officer on or before 21-7-97. After 23-4-97, transfer made by way of agreement to sale shall not be recognised.]
