Section 18B(1) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(1)Trust may with the prior approval of the State Government on such conditions as may be determined by it, allot land to group of persons or a society or an association or a company or a builder for construction of houses for the sections of the society on reserve price and on the lease hold basis for the period of 99 years:Provided that State Government may reduce the price on the merit of each individual case.
