71. Allotment, regularization etc. of certain lands.
. - [(1) Any land deemed to have been placed at the disposal of the Municipality under Section 90-A of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956) shall be available for allotment or regularization by the Municipality to the person or persons, as the case may be, specified in that section subject to the terms and conditions prescribed, and on payment to the Municipality of the urban assessment or premium or both leviable and recoverable, under that Section.] [Substituted vide Section 7 of Rajasthan Law (Amendment) Act, 2012 (Act No. 2 of 2012).](2)The charges realized under sub-Section (1) shall be credited to the Consolidated Fund of the State and the fund of the Municipality as may be determined by the State Government.
