Section 6A in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
6A. [ Use of Khatedari land for Agri-business activity. [Inserted vide Notification No. F. 6(6) Revenue 6/92/Part/24 dated 14.12.2010, Published in Rajasthan Gazette Part (IV)(C) dated 29.12.2010.]
- Notwithstanding anything contained in these rules, a khatedar tenant may use upto 5% area of his khatedari land for Agri-business activities and such activities shall be treated as agricultural operation and no conversion shall be required. The area so used shall continue to be in his khatedari.]
