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State of Rajasthan - Section

Section 22 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

22. Reservation of land on either side of National Highway and State Highway.

- Following lands vesting in and belonging to the Trust shall be reserved in the public interest:-
(1)Land lying within 100 feet on both sides or centre line of any National Highway when passing through the municipal limits.
(2)Land lying within 50 feet on both sides from centre line of any State Highway falling within the municipal limits and maintained by the PWD of the State and/ or the Board or the Trust provided that land so reserved shall neither be sold, leased or otherwise transferred nor shall be let out to any person by the Trust.