Section 32(5) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
(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.
