26. Insertion of Section 54-C, Rajasthan Act No. 25 of 1982.
- After the existing Section 54-B of the Jaipur Development Authority Act, 1982 (Act No. 25 of 1982), the following section shall be inserted, namely:-"54-C. Transfer to be on free hold or lease hold basis. - (1) Every transfer of land under Section 54 or Section 54B shall be either on free hold basis or on lease hold basis.(2)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 this section, 'free hold' means tenure in perpetuity with right of inheritance and alienation.".
