Section 17(2) in Rajasthan Municipalities (Surrender of Non-Agricultural Land and Grant of Freehold Lease) Rules, 2015
(2)It is declared that the application with affidavit, indemnity bond and above mentioned documents is hereby submitted for permission are true and correct and applicant is competent to surrender the rights of the land in favour of the Municipality. I/We am/are willing to extinguish mv/our rights for using the said land for the purpose of obtaining freehold lease rights under Section 69-A of the Rajasthan Municipalities Act, 2009. Therefore grant me/us the required permission in accordance with law.
