Section 11(7) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(7)[ The conversion charges and penalty recoverable under these rules shall be based on the actual area of land held by the applicant and lands used for common purposes shall be excluded. Lands used for common purposes shall be deemed to have been surrendered to the local authority.] [Substituted 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.]
