Section 10 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
10. Reservation of Residential plots for allotment at concessional rates to specified categories of persons.
- In the scheme so prepared and technically approved by the Chief Town Planner or his representative authorised in this behalf, the Trust shall reserve with the prior approval of the State Government residential plot for allotment at concessional rates to the specified categories of persons referred to in rule 17 and on terms and conditions prescribed under the provisions of these rules; provided that the person concerned (wife or husband) or any member of his family dependent upon him who owns in full or part any residential house or plot of land or free-hold or lease- hold basis [in any town in Rajasthan having a population of more than 50,000] [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.] shall not be entitled for allotment.
