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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(2)The following categories of persons who are bonafide resident of Rajasthan shall be entitled for allotment of a residential for construction of a house at concessional rates if such a person does not own a plot of land or house in any town in Rajasthan [having population of [more than one Lakh.] [Inserted by Amended Notification No. F. 9(3) UDH/Gr. 3/85, dated 25-9-1987, Published in Rajasthan Gazette Ordinance, Part IV-C(I), dated 28-1-1988, page 432.]
(a) Low income group people. Whose income does not exceed Rs.[15,000/-] [Substituted '6,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m. atthe time of allotment.
(b) Rajasthan State Government servants including employeesof local authorities and statutorities bodies of the State. Whose income does not exceed Rs.[85,000/-] [Substituted '40,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m.at the time of allotment.
(bb) [ [Inserted by Notification dated 20-10-1975, Published in Rajasthan Gazette Part 4(C)(I), dated 23-10-1975.] Widows of Government servants upto a period of 10years after the death of the Government servant. Whose husband’s income did not exceed Rs.[20,000/-] [Substituted '75,00/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m. at the time of his death.]
(c) Central Government employees who applied for allotmentof residential plots before 9tn May, 1963. Whose income does not exceed Rs.[85,000/-] [Substituted '40,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m.at the time of allotment .
(d) Any personnel including ex-servicemen and theirfamilies[and Border Security Force, Central IndustrialSecurity Force and Central Reserve Police Force Personnel] [Inserted by Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.]. Whose income does not exceed Rs.[85,000/-] [Substituted '40,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m.at the time of allotment.
(e) [ [Inserted by Notification dated 20-10-1975, Published in Rajasthan Gazette Part 4(C)(I), dated 23-10-1975.] Persons belonging to Scheduled Castes and ScheduledTribes. Whose income does not exceed Rs.[85,000/-] [Substituted '40,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m.at the time of allotment.]
(f) [ [Added by Notification dated 3-7-1976, Published in Rajasthan Gazette Part 4(C)(I), dated 8-7-1976, page 162.] Accredited Journalists. Whose income does not exceed Rs.[85,000/-] [Substituted '40,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m.at the time of allotment.]
(g) [ [Inserted by Notification No. F.3 (101) UDH/III/89, dated 6-4-1991, published in Rajasthan Gazette Part IV-C, dated 23-4-1992.] Handicap persons Whose income does not exceeds Rs.[85,000/-] [Substituted '40,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]perannum at the time of allotment.]
[Provided that if any allottee transfers his plot/ house after allotment by sale or otherwise then such allottee shall not be entitled for allotment in future and an affidavit to this effect shall be taken from the applicant;] [Proviso Substituted 'Provided that if an allottee transfers his plot/ house before expiry of 10 years from the date of allotment then such allottee shall not be entitled for allotment at concessional rate in future.' by Notification No. F. 3(106), dated 13.4.2016 (w.e.f. 7.3.1975).]