Section 7(2) in The Rajasthan Land Revenue (Conversion of Agricultural Land for Non-Agricultural Purposes in Rural Areas) Rules, 1992
(2)[ No premium shall be payable where a tenant desires to establish a Tourism Unit on the Land held by him upto an area not exceeding 2000 Sqs Mtrs.] [Added by Notification No. G.S.R. 16, dated 22.4.2002 (w.e.f. 28.4.1992).]
