Section 54C(2) in The Jaipur Development Authority Act, 1982
(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.Explanation. - For the purposes of this section, 'free hold' means tenure in perpetuity with right of inheritance and alienation.]Chapter-IX Finance, Budget and Accounts
