Section 11(4) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(4)[ The rate of conversion charges for residential purpose for each zone in a municipal town shall be as shown in column No. 3 of Schedule 111:Provided that in cases in which the agricultural land has been converted and used by the applicant for residential purpose prior to 20-8-1981 a concessional rate as shown in column No. 3 of schedule II shall be chargeable if the following conditions are fulfilled, namely:-(i)The applicant was in physical possession of the land prior to 20-8-81. %(ii)The application is filed before the Authorised Officer and the prescribed conversion charges and penalty are deposited in a Government Treasury and the applicant has acquired a clear title in respect of the land upto 31-5-1982.(iii)The application is accompanied by a Treasury Challan in proof of the fact that the applicant has deposited the amount of conversion charges and penalty according to these Rules on the basis of his self-assessment, and the amount deposited as a result of self-assessment is not less than eighty percent of the amount assessed by The Authorised Officer under these Rules.Explanation - If the amount has been deposited in the Treasury upto 31-5-1982 and the application is presented to the Authorised Officer within 30 days of the commencement of the Rajasthan land Revenue (Allotment, Conversion and REgularisation of Agricultural Land for Residential & Commercial Purposes in Urban Areas) (Amendment) Rules, 1984, the application may be deemed to have been validly presented under conditions (ii) and (iii) of the proviso to sub-rule (4) of rule 11 and shall he dealt with accordingly.] [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.]
