Section 3(5) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(5)Any urban land conveyed, regularised or otherwise transferred for,-(a)specified or limited purposes for a specified duration only; or(b)time bound short term projects of departments of the Central/ State Government or their agencies/ instrumentalities covered under Rule 15-B of these rules; or(c)non-residential or non-commercial purposes on concessional rates with special conditions attached thereto to arty institution, any body or person; or(d)any purpose other than residential or commercial outside the sanctioned scheme governed by Rule 16 of these rules; or(e)use of public and charitable institutions or Group Housing Societies under Rule 18, 18-A and 18-B of these rules, on cost price, reduced price or token price (i.e. free of cost); or(f)joint venture schemes under Rule 18-C of these rules; or(g)use of institutions other than charitable and public institutions under Rule 19 of these rules, shall invariable be on lease hold basis for a limited period not exceeding 99 years duration and in no case on free hold basis :Provided that urban land required for use under the long term projects of the Central Government or the State Government or required by their departments or their instrumentalities shall invariably be conveyed on free hold basis under and in accordance with the provisions of these rules.
