Section 2(10) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(10)[ "Sale and disposal of land" means transfer of land either on free hold basis or on lease hold basis;] [Substituted by Notification No. F. 3(106), dated 13.4.2016 (w.e.f. 7.3.1975).][(10-A) "Dwelling Unit" means one room with kitchen, bath room and latrine.] [Inserted by Amended Notification No. F. 9(63) UDH-II/81, dated 23-1-1982, Published in Rajasthan Gazette Part IV-C(I), dated 28-1-1982, page 423.][(10-B) "Tourism Unit" means' a tourism project approved by the Department of Tourism, Government of India or by Department of Tourism, Government of Rajasthan and shall includes; [Added by Amended Notification No. F.(7) UD/3/96, dated 30-6-1997, published in Rajasthan Gazette Part 6-B, dated 8-7-1997.](a)Heritage Hotel;(b)Any other Hotel;(c)Motel which provides wayside facilities under one roof, such as accommodation, food, repair, shop and the like;(d)Camping site with furnished tented accommodation having atleast fifty tents alongwith bathroom and toilet facilities;(e)restaurant;(f)Holiday resort providing sports and recreational facilities, riding, swimming and social amenities with boarding and lodging arrangements, in cottages;(g)Amusement park providing various types of rides, games and amusement for children as well as adults;(h)Safari park developed with the permission of the Forest Department;(i)Aerial ropeway established under the prevailing rules and regulations.][(10-C) "Multiplex units" means a building which contains one or more than one cinema hall, meeting space alongwith recreation and commercial activity units; [Clause (10-C) & (10-D) Added by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 20-1-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 29-1-2001.](10-D) Auditorium means a hall for performing meetings, cultural activities and exhibitions.][(10-E) "Urbanisable Limit" means that limit of the area specified as such in the Master Plan of a town or city in respect of which Master Plan has been notified and where there is no master plan, it is municipal limit of the area.] [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.]
