Section 12 in Rajasthan Municipalities (Surrender of Non-Agricultural Land and Grant of Freehold Lease) Rules, 2015
12. Power to impose more conditions.
- The lease so granted shall further be subject to levy of such betterment charges and development changes or other charges as may be imposed by the State Government and shall further be subject to such terms and conditions and restrictions as the State Government may impose or order under any law or enactment for time being in force in this regard.
