Section 5 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
5. Prohibition of Temporary Leasing out.
- The Trust shall not let out any land on rent or by lease for temporary use or otherwise except by sale of land on lease hold basis [or on free hold basis] [Substituted 'or by outright' by Notification No. F. 3(106), dated 13.4.2016 (w.e.f. 7.3.1975).] sale only in accordance with the provisions of these rules:Provided that land for petrol pump, cinema or hotel shall be sold in accordance with the directions of the State Government that may be issued from time to time:[Provided further that if a complete scheme is made, temporary allotment of plots to labourers and economically weaker sections of society may be let out with the specific permission of the State Government.] [Added by Amended Notification dated 20-10-1975, Published in Rajasthan Gazette Part 4(C)(I), dated 23-10-1975.]
