Section 16 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
16. Lands out side the sanctioned schemes.
- Before any allotment or sale of land is made by the Trust outside the sanctioned scheme, the Chief Town Planner or his nominee authorised in this behalf shall be consulted so that it is ensured that the land so allotted or sold for such purpose shall be in conformity with the Master Plan for that area, if any, and in the absence of a Master Plan the allotment or sale of land shall fit in with the over all development plan for that area.
