Section 7(2) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(2)Revision. - The urban assessment or ground rent once fixed under these rules shall be liable to revision after every 15 years and also at such transfer by sale or gift otherwise and such increase shall at each Stage be 25% of the urban assessment or ground rent at the time of such revision or transfer, as the case may be.[Provided that if the land/building allotted under rule 18-B and 18-C has been transferred by way of sub-lease by the lessee, the above provision of increase on transfer in urban assessment shall not be applicable.] [Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]
