Section 60(3) in The Rajasthan Urban Improvement Act, 1959
(3)[ Nothing in this Act shall be construed as enabling the Trust to dispose of land by way of gift but subject as aforesaid references in this Act to the disposal of land shall be construed as references to the disposal thereof in any manner, whether by way of sale, exchange, mortgage or lease or by the creation of any easement, right or privilege or otherwise.] [[Substituted by Rajasthan Act 11 of 2004, dated 10-8-2004. for the following:-'(3) Nothing in this Act shall be construed as enabling the Trust to dispose of land by way of gift, mortgage or charge but subject as aforesaid references in this Act to the disposal of land shall be construed as references to the disposal thereof in any manner, whether by way of sale, exchange or lease or by the creation of any easement, right or privilege or otherwise.']]
