Section 18(2) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(2)If any land is required by the Government from the Trust the following price shall be paid by Government:-(a)Cost of land, if the land was acquired by the Trust by making compensation and cost of development of plot +20% to cover administrative and other establishment charges to the Trust.(b)In case of Nazool land, the Government shall pay only the cost of development plus 20% to cover the establishment and administrative charges to the Trust.(c)If the land required by the Government was already developed before it was transferred to Trust, no development charges shall be payable but if any additional development has been undertaken by the Trust that development charge plus 20% thereof shall be paid by Government to the Trust:[Provided that the State Government may exempt any Department of the State Government from payment of cost of land and other charges under clause (a) to (c).] [Inserted by Amended Notification No. F. 9 (63) UD/3/81, dated 22-9-2000, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 18-10-2000.](d)Above-mentioned principle shall also apply in case of land belonging to the Trust if allotted to Universities or other statutory or non statutory bodies under Government orders.
