Section 173(8)(iii) in Rajasthan Panchayati Raj Rules, 1996

[Cites 0, Cited by 0] [Section 173(8)] [Section 173] [Entire Act]

State of Rajasthan - Subsection

Section 173(8)(iii) in Rajasthan Panchayati Raj Rules, 1996

(iii)Fifty percent of the conversion charges shall be payable in case of change of use of land for establishment of enterprise, for modernization, expansion or diversification of existing enterprise or for revival of sick industrial enterprise holding a valid entitlement certificate under the "provisions of the Rajasthan Investment Promotion Scheme, 2010; and

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State of Rajasthan - Subsection

Section 173(8)(iii) in Rajasthan Panchayati Raj Rules, 1996