Section 7(6) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(6)Recovery of Urban Assessment (ground rent). - The arrears of Urban Assessment or ground rent together with interest shall be recovered under the provisions of the Rajasthan Public Demands Recovery act, 1952.] [[Substituted 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, for the following:-'(3) Half the urban assessment (ground rent) during first three years Full urban assessment shall be charged on the plot after 3rd year before which the construction of a house or a building shall be completed. For the first 3 years only half of the urban assessment shall be charged.']]
