Section 32 in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
32. Power of the Trust to revise its decision.
(1)The Trust may revise its earlier decision given with respect to a plan in the form of rejecting approved plan approving a rejected plan with or without modifications, or attaching such conditions and restrictions to an approved plan with or without modification which it deems, essential in the interest of securing expedient execution of any scheme of improvement.(2)If at any stage the Trust is satisfied that the developer has made certain deviation from the approved plan in contravention of the sanction, it may make such modifications so as to render the improvement in accordance with the approved plan.(3)If the Trust is satisfied that the developer has failed to make necessary modifications to render the improvement in accordance with the approved plan or that the improvement undertaken by the developer has reached such a stage that it is uneconomical to restore the improvement in accordance with the approved plan, the Trust may temporarily stop such improvement and take up the amendment of the approved plan to itself and modify or make adjustment of the approved plan to itself as it may deem it essential to render the improvement in accordance with the approved plan or amended plan as the case may be and may undertake the improvement itself. The expenses incurred by the Trust in carrying out the improvement shall be chargeable to the developer on whose failure the Trust had to modify or to amend the plan as aforesaid. The trust may proceed in the manner laid down in sub-rules (2) and (3) of rule 31 above to recover the expenses incurred by it under this rules from the developer or the person to whom the site has been sold.(4)The Trust while making amendment of adjustment of any plan submitted by a developer or while drafting a new scheme of improvement, may alter the boundaries of a site and thus include or exclude other adjoining areas to or from the scheme of improvement, may alter the boundaries of a site and acquisition of such areas or enter into an agreement with their owner or occupier of the land concerned.(5)The Trust shall, as soon as it decides to undertake improvement by itself with respect to any site to the required standards or according to the approved plan or in any manner as may be decided by it, take over from the developer all such responsibilities and obligations under these rules and hence-forth all the interests in the schemes shall be vested in the Trust which may thereafter deal with the scheme:Provided that the Trust shall in no case be responsible for the recovery of any dues of any kind which the developer has to collect from any person who has purchased the land in the area covered by the scheme.(6)No order shall be passed by the Trust under this section without giving the developer an opportunity of being heard against and stating the reasons for the proposed order.
