Section 7 in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
7. [ Setting up of Industries. [Substituted by G.S.R. 54, Dated 5-7-1976; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 6-7-76, p. 259.]
- [industries other than tourism unit] shall be set up within a period of two years on the land allotted for the purpose, failing which the land shall revert to the Government unless the period of two years is extended by the allotting authorities for valid reasons.][Provided that if such land could not be used for Industrial purposes within the period as prescribed above, the State Government may extend the period further as deemed proper. In such cases the application shall move application through the Divisional Commissioner who after examination of the case, forward the same to the State Government with his comments.] [Added by Notification No. F 11(1) Rev-6/2002/8, dated 10.3.2003 (w.e.f. 2.1.1960).]
