Section 3 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
3. Scope of the rules.
- These rules shall govern-(a)the allotment of unoccupied Government land for construction of a Cinema [x x x] [No. F. 6(63) Revenue/4/75/15, Dated 8-5-1997.] or for the establishment of a petrol pump, and(b)the conversion and regularisation of land and person for the purpose of construction of a Cinema [x x x] [No. F. 6(63) Revenue/4/75/15, Dated 8-5-1997.] or for establishment of a petrol pump.
