Section 14 in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
14. [ Change in purpose of conversion. [Inserted by G.S.R. 72, Dated 9-11-1995; published in Rajasthan Gazette Part 4(Ga)(I), Dated 15-11-95, p. 135.]
- If a person, after conversion of his khatedari land for industrial purposes intends to use such land or part thereof for any other non-agricultural purpose, he shall be able to do so without reverting it to its original status, subject to the following conditions, namely:-(1)[ Any person who has surrendered his khatedari land and got the land allotted on lease for the setting up of an industry may at anytime apply to the Collector for reverting the land for the original use. In such case, the Collector shall pass an order for reversion and on such reversion the status of the land shall be the same as it was before he had surrendered his khatedari rights, but he shall not be entitled to get refund of any amount paid by him for the conversion or otherwise. If the person whose land was reverted to original use intends to use the said land for other non agricultural purpose, he may apply to appropriate authority for conversion under the relevant rules.](2)The applicant shall deposit the difference of amount of premium payable under the relevant rules but he shall not be entitled to get refund of any amount paid by him for the conversion of otherwise as premium.]Repeal. - These rules are hereby repealed to the extent they are applicable to the conversion of Agricultural land for Non- agricultural Purposes in Rural Areas. See Rule 20 of the Rajasthan Land Revenue (conversion of Agricultural Land for Non- Agricultural Purpose in Rural Areas) Rules, 1992.Form AForm 'A' not traced[Form B] [Added 'form' by dated 10.4.2001.][See rule 2(c)]Application for allotment of land for industrial/tourism unit[ToThe Allotting Authority,Revenue Department]OrDirector Industries/TourismOrCollector of the DistrictSir,I/We hereby apply under Rule 2 of the Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959, for allotment of Government land or Khatedari land duly surrendered under the relevant provision and allotment of the same for industrial area or for tourism unit. Particulars whereof are given hereunder -
