Section 9(4) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
(4)The prescribed authority shall, within a period of 15 days of the date of receipt of a copy of challan, indicating the aino4nt of balance amount of conversion charges aeposited by the applicant, as intimated under sub-rule (3) issue an order of conversion in Form "B".
