Section 4(1) in Rajasthan Municipalities (Surrender of Non-Agricultural Land and Grant of Freehold Lease) Rules, 2015
(1)Application for surrender of rights in favour of Municipality in respect of land specified in Section 69-A of the Act, situated in Municipal area, shall be submitted by the person who holds such land to the Authorized Officers in Form-1 along with;(i)an affidavit in Form-2,(ii)an indemnity bond in Form-3;(iii)receipt of the payment of application fee as may be determined by the Government;(iv)duly attested proof of rights in respects of land surrendered; and(v)map of surrendered land, drawn in suitable scale not less than 1:15,000 showing, -(a)location of site, existing approach roads and other physical features around the site;(b)boundaries of the land showing the adjoining areas, Khasra numbers or plot numbers, as the case may be;(c)existing structures, Kachcha or pucca and present use thereof;(d)the details including width of existing and proposed roads shown in the master plan/ sector plan road network plan;(e)approach roads up to the proposed site;(f)high/ low tension electricity lines and transformer, if any;(g)oil/gas supply line, if any;(h)other existing physical features such as nallahs. water bodies, well-electric lines, telephone lines, water supply and sewer line etc. and levels of the site with respect to the access roads and contours 011 an appropriate scale; and(i)the north direction and the scale.
