24. Insertion of Section 80-B, Rajasthan Act No. 38 of 1959.
- After the existing Section 80-A and before the existing Section 81 of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959), the following section shall be inserted, namely:-"80-B. Transfer to be on free hold or lease hold basis. - (1) Every transfer of land under Section 80 or Section 80-A shall be either on free hold basis or on lease hold basis.(2)Any land sold, allotted, regularized or otherwise transferred on lease hold basis may be converted in free hold basis subject to such terms and conditions, and on payment of such conversion charges, as may be prescribed by rules.Explanation. - For the purpose of this section, 'free hold' means tenure in perpetuity with right of inheritance and alienation.".
