Section 24 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
24. Stray plots.
(1)Individual or stray plots which are lying vacant shall be disposed of by public auction [in the manner as prescribed in Annexure (A)] [Substituted by Amended Notification No. F. 9(63) UDH/91, dated 29-7-1983, Published in Rajasthan Gazette Part IV-C(I), dated 11-8-1983, page 461.] subject to the following conditions:-(a)The Trust concerned shall prepare a list in the register prescribed in Annexure-C;(b)The building line shall be determined before disposal of such plots; and(c)Obtain prior approval of the Collector concerned;(d)The land use shall normally be the same as of the adjoining plots.(2)Any stray plot having an area less than 1,500 sq. meters and not covered by the scheme aforesaid or any other scheme shall not be sold, leased or otherwise transferred in any manner other than by public auction [in the manner as prescribed in Annexure (A)] [Substituted by Amended Notification No. F. 9(63) UDH/91, dated 29-7-1983, Published in Rajasthan Gazette Part IV-C(I), dated 11-8-1983, page 461.] of these rules. The Trust shall prepare a list of all such stray plots in their jurisdiction and record and authenticate the same in a register kept for the purpose in the form prescribed in Annexure-C.
