Section 60A(7) in The Rajasthan Urban Improvement Act, 1959
(7)Any land sold, allotted, regularized or otherwise transferred on lease hold basis may be converted in free hold basis subject to such terms and conditions, and on payment of such conversion charges, as may be prescribed.Explanation. - For the purposes of tins section, "free hold" means tenure in perpetuity with right of inheritance and alienation.] [Added by Rajasthan Act No. 4 of 2007, dated 7.4.2007.]Validation. - Notwithstanding anything contained in any judgment, decree or order or finding of any court, tribunal or Authority to the contrary, any action, thing or order taken, done or made under and in accordance with the provisions relating to acquisition of land contained in the Rajasthan Urban Improvement Act, 1959 (Rajasthan Act 35 of 1959), shall be deemed to be valid and effective as if such action, thing or order has been made, taken or done under the said Act as amended by this Act.
