Section 6(3) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
(3)The application shall be accompanied by a proof to the satisfaction of the Trust that the land intended to be sub-divided, reconstituted or improved belongs to the applicant, [and is abadi land] [Inserted by Amended Notification No. F. 7(6)/TP/11/74, dated 26-12-1977, Published in Rajasthan Gazette Part IV-C (1), dated 5-1-1979, page 234.].
