Section 11 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
11. Reservation of non Residential land.
- In the scheme approved by the Chief Town Planner or his representative authorised by him in this behalf, plot of land indicated for parks and playgrounds, educational institutions, hospitals, dispensaries, cinemas, markets and such other use shall be reserved for the purpose it has been earmarked and shall not be entitled for allotment[12. Fixing of minimum premium (Reserve price or fixed price). - (1) Minimum premium (Reserve price or fixed price) of urban land shall be determined by the Trust after considering the cost of development.(2)The reserve price (minimum premium) determined by the Trust for disposal of land shall be sanctioned reserved price or the scheme price (minimum premium) at which the land shall be disposed of by the Trust:Provided that the reserve price of the land meant for commercial use shall not be less than twice the reserve price determined for land meant for residential use.(3)The reserve prices fixed under sub-rule (1) shall be valid for a period not exceeding three years and no sale or allotment of land shall be done after the expiry of 3 years unless the reserve price has been refixed by the Trust. The Trust concerned shall before expiry of three years take action to get the reserve price refixed:Provided that if no such relaxation has been done within three years, an automatic upward revision of 10% shall be assumed and reserve price refixed accordingly for the next three years or upto the date when price is refixed by the trust whichever is earlier.(4)A copy of the proceedings of meeting of the Trust shall be sent to the Secretary to the Government in the Urban Development Department] [Rule 12 Substituted by Amended Notification No. F. 9(15) UD/3/2001, dated 7-5-2002, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 10-5-2002.]
