Section 31 in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
31. [Provision of services and amenities obligatory. [Substituted by Amended Notification No. F. 7(6)/TP/11/74, dated 26-12-1977, Published in Rajasthan Gazette Part IV-C (1), dated 5-1-1979, page 234.]
- [(1) It shall be the obligation of the developer to incur necessary expenses towards the provision of services upto the standard as may required by thee Trust.](2)If the Trust is satisfied that the developer has failed to [provide] [Substituted by Amended Notification No. F. 7(6)/TP/11/74, dated 26-12-1977, Published in Rajasthan Gazette Part IV-C (1), dated 5-1-1979, page 234.] these services and amenities of the area to the standard as required by it, the Trust may incur such expenses as may be necessary to put the sendees and amenities of area to the required standard and may charge these expenses from the developer.(3)The Trust may proceed to recover the expenses incurred by it from the developer or the person to whom the developer has sold the land in the approved plan, in the manner provided in the municipal law for the time being in force for the recovery of municipal claims.
