Section 35 in The Rajasthan Housing Board Act, 1970
35. Transfer to the Board for purposes of housing scheme of land vested in a local authority.
(1)Whenever any street, square or other land, or any part thereof, situated to any area of a local authority and vested in a local authority is required for the purposes of any housing Scheme included in the budget approved by the State Government, the Board shall give notice to the local authority concerned to transfer to it the required street square or other land, or any part thereof as the case may be.(2)Where the local authority concurs, such street, square or other land, or part thereof, shall vest in the Board.(3)Where there is any dispute, the matter shall be referred to the State Government. The State Government shall after hearing the local authority concerned, decide the matter. The decision of the State Government shall be final. If the State Government decides that such street, square, land, or part thereof, shall vest in the Board, it shall vest accordingly.(4)The vesting of street, square, land or a part thereof under sub-section (2) or (3) of the section shall be notified in the Official Gazette.(5)Nothing in this section shall affect the duties and obligations of the local authority in respect of such street, square or land and the local authority concerned shall be liable to render all the municipal services usually provided by it in the land vested in the Board under this section notwithstanding such vesting.
