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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(6) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(6)Resale of plot-condition thereof. - [(a) A person who has been allotted a plot at concessional rates, shall not transfer the plot before the expiry of 10 years from the date of allotment.] [Clause (a) Substituted by Amended Notification No. F.3 (5) UDH/94, dated 30-11-1996, published in Rajasthan Gazette Extraordinary Part IV-C (1), dated 19-2-1997.][Provided that permission for transfer of plot shall not be granted in any condition before expiry of five years from the date of allotment. If an allottee intends to transfer his plot after five years and before ten years from the date of allotment, he shall pay levy at the rate of five percent of present prevailing reserve price to the trust concerned.] [Substituted 'Provided that if an allottee intends to transfer his plot before the expiry of 10 years from the date of allotment, he shall pay levy at the rate of 5% of present prevailing reserve price to the concerned trust.' by Notification No. F. 3(106), dated 13.4.2016 (w.e.f. 7.3.1975).][x x x] [Deleted by Amended Notification No. F.3 (5) UDH/94, dated 30-11-1996, published in Rajasthan Gazette Extraordinary Part IV-C (1), dated 19-2-1997.]
(b)[] [Renumbered by Amended Notification No. F.3 (5) UDH/94, dated 30-11-1996, published in Rajasthan Gazette Extraordinary Part IV-C (1), dated 19-2-1997.] If person who has not construed a building within [three] [Substituted for 'two' by Amended Notification No. F.9 (63) UDH/III/81, dated 23-3-1991, published in Rajasthan Gazette Part IV-C, dated 7-5-1992.] years from the date of allotment the plot so allotted to him shall stand cancelled and the allottee shall not be eligible for allotment of a plot in future:
[Provided that the Chairman may regularise such cancellation of plot and extend the period of construction of building upto 2 years from the date of such cancellation if the purchaser/allottee is prepared to pay the penalty at the rate upto 5% of the allotment price of plot. It the allottee fails to construct the building within this extended period, then the plot shall stand cancelled as provided in this sub-rule:Provided further that in appropriate cases the Urban Improvement Trust in its meeting may regularise such cancellation of plot and extend the periods of construction of building for such period as it deems fit, if the allottee is prepared to pay a penalty at the rate upto 5% of the allotment price of plot for every year of default of construction.] [Inserted by Amended Notification No. F.9 (63) UDH/III/81, dated 23-3-1991, published in Rajasthan Gazette Part IV-C, dated 7-5-1992.][x x x] [Rule 17(7) Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001 and deleted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.][17A. Notwithstanding anything contained in Rule 17, the plots may be allotted to freedom fighters, gallantry award holders, national/international players. Arjun award holders and President awardee teachers [who are born in Rajasthan or bonafide residents of Rajasthan.] [Rules 17-A & 17-B Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.]
1 2 3 4
1 Freedom Fighters Upto 220 Sqr. Mtrs. 50% of the reserve price.
2 Gallantry Award Holders:    
  (i) Paramveer Chakra 220 Sqr. Mtrs. Maximum [50%] [Substituted by Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]of the reserve price.
  (ii) Mahaveer Chakra 220 Sqr. Mtrs. Maximum [50%] [Substituted by Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]of the reserve price.
  (iii) Veer Chakra, Ashok Chakra, Shaurya Chakra, Kirti Chakra 220 Sqr. Mtrs. maximum 50% of the reserve price.
[3 [Substituted by Notification No. F. 18(2), dated 25.5.2016 (w.e.f. 7.3.1975).] Medal Winners:   |-   (i) Player who gets Medal in Olympics or in para Olympics 220 Sqr. Mtrs. Maximum Free of Cost
  (ii) Player who get Medal in Asiad or Commonwealth. 220 Sqr. Mtrs. Maximum Free of Cost
  (iii) Arjuna Awardees 220 Sqr. Mtrs. Maximum 50% of the reserve price.]
4 President Awardee Teachers Upto 200 Sqr. Mtrs. Reserve price.
In case of posthumous gallantry award, widow or in the absence of widow one dependent of deceased awardee shall be entitled to get land at concessional rate.[Provided that under this rule allotment shall be made only once at any one place in the State] [Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.].