Section 27 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
27. Power to lay more conditions.
- The lands allotted or disposed by public auction on payment of premium shall further be subject to levy of such imposed by way of rent, revenue, assessment, betterment tax and development charges and shall be further subject to such terms and conditions and restrictions as the State Government may impose or order under Rajasthan Land Revenue Act, 1956, Rajasthan Municipalities act, 1959 or any other law or enactment or in accordance with the rules made thereunder in this regard.
