Section 5(3) in The Rajasthan Lands (Restrictions on Transfer) Act, 1976
(3)The competent authority shall not refuse to grant the per mission applied for under this section except on one or more of the following grounds, namely:-(i)that the land is needed or is likely to be needed for the effective Implementation of the scheme: or(ii)that the land is needed or is likely to be needed for securing the objects of the Urban Improvement Act, or for any public purpose for which the land has been or is being acquired: or(iii)that the land is needed or is likely to be needed for any development within the meaning of Chapters V and VII of the Urban Improvement Act or for such things as public buildings and other public works and utilities, roads, housing, recreation, industry, business, markets, schools and other educational institutions, hospitals and public open spaces and other categories of public uses.
