Section 18(4) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(4)[ All persons, who were allotted land prior to dated 29.9.99, had not cultivated 50% of the land in the first year of allotment and the remaining area in the second year and their allotment has not been cancelled, shall be eligible for conferment of kahtedari rights if they are cultivating said allotted land for the last three years and fulfils the other terms and conditions of allotment.] [Added by Rajasthan Notification No. G.S.R. 101, dated 28.12.2001 (w.e.f. 24.7.1970).][Provided that if such land was not within the urbanisable limit or peripheral belt of the urban area as mentioned in Sec. 90-B of the Act at the time of allotment and subsequently included in urbanisable limit or peripheral belt of urban area of Jaipur Development Authority, Urban Improvement Trust or Municipal Corporation or Municipal Council, Khatedari right shall be conferred only with the prior approval of the State Government and on payment of 20% of market value of land as determined for the area by the District Level Committee and in case of land subsequently included in the urbanisable limit or peripheral belt of Municipal Board, khatedari right shall be conferred only with the prior approval of Divisional Commissioner and on payment of 10% of market value of land determined for the area by the District Level Committee.] [Inserted by Notification No. G.S.R. 29, dated 21.6.2007 (w.e.f. 24.7.1970).]
