Section 11(3) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(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.
