Section 19(3) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(3)That the land shall be allotted to such institution [or the residential reserve price plus 25% of such reserve price or at such rate as decided by the State Government in each case.] [Substituted 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.]
