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State of Rajasthan - Section

Section 4 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

4. [ Tenure of lease and attributes of free hold. [Substituted by Notification No. F. 3(106), dated 13.4.2016 (w.e.f. 7.3.1975).]

(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.
(2)Allotment and sale of free hold rights in any land and/ or building shall be for tenure in perpetuity with rights of inheritance and alienation.]
4. Tenure of lease.-[Allotment or] [Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]sale of lease hold rights in land[and building] [Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]shall be for a period of 99 years.[Provided that the trust may with the previous sanction of the State Government grant lease for lessor period on such terms and conditions as may be determined by the State Government.] [Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]