Section 5A in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
5A. [ [Inserted by Amended Notification dated 14-11-1977, Published in Rajasthan Gazette Part 4(C)(I), dated 17-11-1977.]
Notwithstanding anything contained in these rules, the State Government in public interest may regularise the tenancies created through rent, ground-rent or use and occupancy on short term basis or otherwise upto 31.12.1990, for a period of 99 years from the date of initial tenancy/ license on such premium and lease money as determined and in accordance with procedure as laid down by the Government from time to time.]
