Section 2(9) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(9)"Reserve price/fixed price, minimum premium (Nazrana)" carry the same meaning and shall be fixed by the [Trust] [Substituted by Amended Notification No. F. 9(15) UD/3/2001, dated 7-5-2002, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 10-5-2002.] under provision of rules 6 and 12 of these rules;
