Section 23(1) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(1)Strip to be sold at market value and its determination. - (1) Small strips of land which are not fit to be disposed of as plots shall be sold to owners of the adjoining plots at the market value to be calculated keeping in view the prevailing price of land as ascertained from the preceding sale of land in the area. Such strip of land shall be disposed of [on free hold basis] [Substituted 'on an outright sale' by Notification No. F. 3(106), dated 13.4.2016 (w.e.f. 7.3.1975).] if the adjoining property is free-hold, and leased out if the adjoining property owner has only lease-hold rights.
