Section 52(1) in The Rajasthan Urban Improvement Act, 1959
(1)Where on a representation from the Trust [or otherwise] [Inserted by Rajasthan Act 10 of 1973. dated 28-3-1973.] it appears to the State Government that any land is required for the purpose of improvement or for any other purpose under this Act, the State Government may acquire such land [under and in accordance with the provisions of the Land Acquisition Act, 1894 (Central Act 1 of 1894)] [Substituted by Rajasthan Act 29 of 1987. dated 4-11-1987. w.e.f. 1-8-1987.].[x x x] [Clauses (3) to (6). Deleted by Rajasthan Act No. 29 of 1987. dated 4-11- 1987, w.e.f. 1-8-1987.][[(2)] [Substituted by Rajasthan Act 10 of 1973, dated 28-3-1973.] After the land has been acquired and its possession taken, the State Government shall, on payment of the amount of compensation as determined under [section 11 of the Land Acquisition Act, 1894 (Central Act 1 of 1894)] [Substituted by Rajasthan Act 29 of 1987. dated 4-11-1987. w.e.f. 1-8-1987.] the amount of interest thereon and of all other charges incurred by the State Government in this connection, transfer it to the Trust or to any other prescribed authority or department for the purpose for which it is acquired:][Provided that such transfer of the land may be made to the Trust or to any other prescribed authority or the department of the Government without recovering any amount,-(i)where the State Government is satisfied that any such land is urgently needed by the Trust, prescribed authority or department of the Government for carrying out improvement under the Act immediately, or(ii)where any such land is intended to be allotted free of charge to the Scheduled Castes, Scheduled Tribes or to person entitled under section 31 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) to possess a site for a residential house in the 'abadi' of the urban area free of charge.]
