25. Amendment of Section 60-A, Rajasthan Act No. 35 of 1959.
- After the existing sub-section (5) of Section 60-A of the Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959), the following sub-sections shah be added, namely:-"(6) Every transfer of land under this section shall be either on free hold basis or on lease hold basis.(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.".
