Section 24DDDD(3) in Rajasthan Tenancy (Government) Rules, 1955
(3)On receipt of the application, the Collector or Officer or authority authorised by the State Government under Section 42B of the Act, shall scrutinise the application and in doing so shall ensure that the land involved in such sale, gift or bequest is otherwise fit to be converted for the purpose for which it has been utilised in accordance with the provisions of the relevant rules framed under the Rajasthan Land Revenue Act, 1956 for the conversion of agricultural land for industrial, residential or commercial purposes and thereafter shall pass appropriate orders thereon.[Chapter IVB] [Renumbered by Notification Dated 17-8-1965, Published in Rajasthan Government Gazette, Part IV(C), Dated 17-8-1965.] Prescription Of Minimum Areas For The Purposes Of Sub-Section (1) Of Section 53 Of The Act
