Section 11(8) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(8)Where an individual member of a Society of whom a plot is allotted by the said Society applies for conversion of his plot, the conversion charges at the rate prescribed in Schedule [III] [Substituted by No. F. 2(8) Revenue/9/90Xi. Dated 23-4-97; published in Raj Gazette Extraordinary Part 4(C)(I), Dated 23-4-97.] shall be chargeable for the actual area of land allotted to him by the Society.
