Section 30(1) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(1)The [Divisional Commissioner] [Substituted by Amended Notification No. F.3 (101) UDH/III/89, dated 6-4-1991, published in Rajasthan Gazette Part IV-C, dated 23-4-1992.] for the purpose of satisfying itself as to the correctness legality or propriety of any transfer of land made under the provisions of these rules by auction or allotment by any Trust call for the relevant record and may while doing so direct that pending the examination of the matter, such transfer of land shall be withheld.
