Section 3 in Rajasthan Municipalities (Surrender of Non-Agricultural Land and Grant of Freehold Lease) Rules, 2015
3. Restrictions.
(1)No permission shall be granted under Section 69-A of the Act, if, -(i)land is under acquisition under the provisions of prevailing law relating to acquisition of land;(ii)land falling within the limits of railway boundary. National Highway. State Highways or any other road maintained by the Central or State Government or any Local Authority specified in any Act or rules of the Central or State Government made in this behalf or within the limit specified in the guidelines of the Indian Road Congress, whichever is longer;(iii)land falling within 200 meters from the boundary of Historical Monuments and places of Archeological importance, Archaeological Monuments, Heritage precincts and other restricted area declared by the Government;(iv)land falling within the restricted distance on either side of the center line of the underground pipeline of oil companies;(v)land falling within the distance as notified from time to time by the Central or State Government regarding boundaries of oil storage depots, gas god-owns, petrol pumps or any other explosive storage depots;(vi)land for which proceeding under the provisions of the Urban Land (Ceiling and Regulation) Act. 1976 (Central Act, No. 33 of 1976) are pending;(vii)land belongs to or vests in the Central or State Government or statuary or non statuary bodies, authorities or companies established by or under control of Central or State Government, as the case may be; and(viii)land belongs to deity or waqf.
