Section 9A(4) in The Rajasthan Land Revenue (Allotment, Conversion and Regularisation of Agricultural Land for Construction of Cinemas, (X X X) and Establishment of Petrol Pumps or Medical Facilities) Rules, 1978
(4)No Resort of Country Hotel shall be allowed to be established in cities which are within the purview of the Urban Land (Ceiling raid Regulation) Act, 1976 (Central Act No. 33 of 1976), unless an exemption is granted by the State Government under the provisions of that Act.]
