Section 19 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
19. Allotment of land to institutions other than public and charitable institutions.
- Land shall be allotted to institutions other than public and charitable institutions on the following terms and conditions provided that the land shall revert to the Trust in case these conditions are not fulfilled by the allottee:-(1)That the institution shall be registered under the Societies Registration Act 1960 (Act No. 20 of 1960).(2)That the institution is a non-commercial concern and does not intend to derive any commercial benefit out of the land allotted to it or out of the building constructed over the plot so allotted.(3)That the land shall be allotted to such institution [or the residential reserve price plus 25% of such reserve price or at such rate as decided by the State Government in each case.] [Substituted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.](4)The land so allotted shall not be put to any commercial utility.(5)That the institution to whom such land is allotted has not acquired any land either by allotment or otherwise at the place in the State where the land is proposed to be allotted.(6)That no land shall be allotted in the area which have commercial utility.(7)That the institution shall complete the construction of the building for which the land is allotted within a period of two years from the date of which it is allotted.(8)That the land so allotted shall not be transferable either by sale or otherwise to any one. or liable to any encumbrances before or after the completion of the building without permission of the Trust.(9)That where no construction is completed within the time prescribed under condition No. (7) the allotment shall be liable to cancellation or such institution shall surrender the land back immediately and the Trust may refund ¾th of the cost of such land paid by the allottee.[19A. That where no constitution is completed within the time prescribed under condition No. 7 of rule 19. the allotment shall be cancelled and the institution will be refunded the cost of land deposited by it without interest:Provided that the Chairman may regularise such cancellation of land and extend the period of construction of the building upto a period of three years from the date of such cancellation, if the institution is prepared to pay the penalty at the rate upto 5% of sale price of the land. If the institution fails to construct the building within this extended period, then the allotment of the land shall stand cancelled as provided in the rule:Provided further that in appropriate cases the Urban Improvement Trust in its meeting may regularise such cancellation of land and extend the period of construction of building for such period as it deems fit, if the institution is prepared to pay penalty at the rate upto 5% of the sale price of land for every year of default of construction.] [Rule 19-A Inserted by Amended Notification No. F.9 (63) UDH/III/81, dated 23-3-1991, published in Rajasthan Gazette Part IV-C, dated 7-5-1992.][19B. Power and duties of the Trust to undertake housing schemes. - (1) Trust may with previous sanction of the State Government may prepare scheme and erect residential houses or commercial-cum-residential houses or commercial buildings and disposed of them.(2)The scheme may be of one of the following types or combination of any two or more of such types or of any special features hereof namely:-(a)housing scheme with special emphasis for the Scheduled castes, Scheduled tribes and other economically backward classes:(b)housing scheme for higher income group or lower income group of persons:(c)commercial or commercial cum residential scheme;(d)urban renewal scheme including of slum clearance of slum improvement schemes;(e)subsidized industrial housing scheme; and(f)any other scheme with the approval of the State Government.][20. Grant of sale deed. - Sale deed for the land shall be executed by the trust when the purchaser/allottee deposits the full cost of land. The possession of land shall be handed over only when sale deed has been issued to the purchaser/allottee by the concerned trust.] [Substituted by Amended Notification No. F.3 (5) UDH/94, dated 30-11-1996, published in Rajasthan Gazette Extraordinary Part IV-C (1), dated 19-2-1997.]
