Section 3(6) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(6)All lands and properties which are important sites/structures from historical or cultural point of view or which are valuable heritage sites whether natural or manmade such as lakes, hill, hillocks, mansions, forts, gardens etc. if and when assigned to anybody, institution or any person for up keep, maintenance or use for promotion of tourism etc. shall invariable be transferred on lease hold basis for a specific purpose and far specified period not exceeding 99 years of tenure.
