Section 18B in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
18B. Allotment of land for Group Housing Scheme etc.
(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.(2)After the 25% of the cost of the land is deposited by the allottee, the possession of the land shall be handed over to him for development.(3)The lessee may further sub-let the developed land at the terms & conditions and other provisions contained in the rules in so far as they relate to Trust, shall mutatis mutandis apply to sub-lease also, as if the land in question has been let out to them by the Trust.(4)The periods of the sub-lease by the lessee shall be determined by it, but shall not exceed in any case 99 years or period of original lease whichever is less.(5)The sub-leases shall continue to be governed by all other terms and conditions prescribed in these rules or orders that may be issued in this behalf of the State Government from time to time.
