Section 8(2) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(2)[ in the scheme, the plots for allotment and sale by auction shall be clearly indicated 25% of the total saleable area of the residential plots shall be reserved for auction [x x x] [Substituted 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.],
