Section 4(1) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(1)Allotment and sale of lease hold rights in any land and/ or building shall be for a period not exceeding 99 years :Provided that in case land covered under sub-rules (6) and (7) of Rule 3 of these rules, the Trust may with the previous sanction of the State Government grant lease of a lesser period on such terms and conditions as may be determined by the State Government.
