Section 67 in The Jaipur Development Authority Act, 1982
67. Urban assessment (ground rent) to be credited to the fund of the Authority.
(1)The Authority shall recover the urban assessment or ground rent from the plot-holders on the land or plot sold on lease hold basis by the State Government or the Authority or any local authority at such rates and in such manner as may be prescribed.(2)The urban assessment or ground rent recovered under sub-section (1) shall be deposited in the Fund of the Authority.
