Section 13A in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
13A. [ Regularisation of Land. [Added vide Notification No. F 6(31) Rev.6/2001/28 dated 2.5.2000 published in Rajasthan Gazette Part IV-C dated 6.5.2000.]
- Any Government agricultural land which is used for industrial purpose without proper allotment upto dated 5.7.1994 may be regularised on the payment of prevalent highest market price of land in the neighbourhood and with an additional penalty equal to five times of the prevailing market pride of Land.Provided also that in town or village that are not municipalities and the population where of does not exceed eight thousand such penalty shall not exceed the prevailing market price of the Land.]
