Section 33 in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
33. Payment of compensation.
(1)The Trust shall compensate the developer or any person claiming through him, under the following circumstances,-(i)where the Trust desires to reserve the land fully or partly for the purpose other than that proposed by the developer:(ii)where the Trust desires to make such amendments to or modifications of the proposals of the developer, which may result in considerable expenses to the developer who expresses his liability to make such improvement.(iii)where the Trust desires considerable space out of the land covered by the scheme of the developer, for other uses or schemes of improvement of the Trust; and(iv)where the Trust directs that some other part or whole of the adjoining site which is not owned by the developer and which may involve extra expenses to be incurred by the developer, which the developer is not willing to incur.
