Section 18(1) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(1)No land shall be allotted for a price less than the sanctioned reserve price except for categories covered under Rule 17. Provided [that land for public and charitable institutions may be allotted by the Trust on payment of residential reserve price.] [Substituted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.][or with the prior permission of the State Government free of any charge or at concessional rates.] [Added by Amended Notification dated 14-11-1977, Published in Rajasthan Gazette Part 4(C)(I), dated 17-11-1977.]
