Section 2(2) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(2)"Urban land" means any land-(a)which has become vested in a Trust,(b)which is a Nazul land as defined in section 3 of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956), or(c)which may be placed at the disposal of a Trust by the State Government;
