Section 8(5) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
(5)[ No conversion charges shall be payable in case of conversion of land, on recommendation of the Department of Technical Education for the purpose of establishment of technical education institutions.] [Added by Notification No. G.S.R. 63, dated 6.9.2011 (w.e.f. 5.4.2007).]
