Section 2 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
2. Definition.
- In these rules, unless the context otherwise requires:-(1)"Act" means the Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959);[(1 -A) "Allotment" means allotment of land or building under these rules and shall also include the regularization of land or building made under these rules;] [Inserted by Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.](2)"Urban land" means any land-(a)which has become vested in a Trust,(b)which is a Nazul land as defined in section 3 of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956), or(c)which may be placed at the disposal of a Trust by the State Government;(3)"Trust" means an Improvement Trust constituted under section 9 of the Act;(4)"Building line" means building line as defined under Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959);(5)"Chairman" means the Chairman of the Improvement Trust;(6)"Chief Town Planner" means Chief Town Planner and Architectural Advisor to Government of Rajasthan, Jaipur;[(6-A) "Commercial Purpose" means use of any land or premises for any trade or business and where use thereof is partly for commercial and partially for other purposes, in such cases the area, actually used for commercial purpose, shall be treated as commercial purpose and shall also include use of any such land or premises for shops, business offices, show-rooms, restaurants, banks, cinema and petrol pumps or for any other purposes as notified by the State Government from time to time; [Clause (6-A) to (6-O) Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.](6-B) "District Level Committee" means the committee constituted by the State Government for a district from time to time under clause (J) of sub-rule (1) of rule 2 of the Rajasthan Stamp Rules, 1955;[(6-BB) "Free hold" means a tenure in perpetuity with right of inheritance and alienation;](6-C) "Government" & "State" means respectively the Government of Rajasthan and State of Rajasthan;(6-D) "Land Revenue Act" means the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956);(6-E) "Lease" means a lease executed under these rules;(6-F) "Land under Acquisition" means the land notified under section 4 of the Land Acquisition Act, 1894 (Central Act No. 1 of 1984) ;(6-G) "Institution" means an establishment, organisation or association, formed for the promotion of some object especially one of public or general utility religious, charitable, educational or like nature, etc.;(6-H) "Master Plan Area" means the area covered by the Master Plan prepared and approved for any Urban area in accordance with the provisions of the Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959) and the Jaipur Development Authority Act, 1982 (Act No. 25 of 1982);(6-I) "Medical Facilities" shall include hospitals, diagnostic centres and nursing homes;(6-J) "Periphery belt" means the peripheral belt as indicated in the master plan or master development plan of a city or a town prepared under any law for the time being in force, and where there is no master plan or master development plan or where peripheral belt is not indicated in such plan, the area as may be notified by the State Government from time to time. Where any part of a Village falls within the peripheral belt, the whole village shall be deemed to be within the peripheral belt;(6-K) "Public Utility Purpose" means use of any premises or open land or play ground for a school, college, hostel, dharmashala, public guest house, religious place, gaushala, public park or any other place of public utility excluding use of medical facilities;(6-L) "Semi Commercial Purpose" means use of any land or premises exclusively for godowns, Medical facilities, tourism purpose;(6-M) "Society" means a Housing Co-operative Society formed and registered under the Rajasthan Co-operative Societies Act, 1965 (Act No. 13 of 1965);(6-N) "Tourism purpose" means use of any land or premises establishment of Tourism Unit;(6-O) "Residential purpose" means use of any premises for dwelling of human beings;](7)"Secretary" means the Secretary of the Improvement Trust;(8)"Having jurisdiction" means Nazul land transferred to and land acquired by a Trust;(9)"Reserve price/fixed price, minimum premium (Nazrana)" carry the same meaning and shall be fixed by the [Trust] [Substituted by Amended Notification No. F. 9(15) UD/3/2001, dated 7-5-2002, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 10-5-2002.] under provision of rules 6 and 12 of these rules;(10)[ "Sale and disposal of land" means transfer of land either on free hold basis or on lease hold basis;] [Substituted by Notification No. F. 3(106), dated 13.4.2016 (w.e.f. 7.3.1975).][(10-A) "Dwelling Unit" means one room with kitchen, bath room and latrine.] [Inserted by Amended Notification No. F. 9(63) UDH-II/81, dated 23-1-1982, Published in Rajasthan Gazette Part IV-C(I), dated 28-1-1982, page 423.][(10-B) "Tourism Unit" means' a tourism project approved by the Department of Tourism, Government of India or by Department of Tourism, Government of Rajasthan and shall includes; [Added by Amended Notification No. F.(7) UD/3/96, dated 30-6-1997, published in Rajasthan Gazette Part 6-B, dated 8-7-1997.](a)Heritage Hotel;(b)Any other Hotel;(c)Motel which provides wayside facilities under one roof, such as accommodation, food, repair, shop and the like;(d)Camping site with furnished tented accommodation having atleast fifty tents alongwith bathroom and toilet facilities;(e)restaurant;(f)Holiday resort providing sports and recreational facilities, riding, swimming and social amenities with boarding and lodging arrangements, in cottages;(g)Amusement park providing various types of rides, games and amusement for children as well as adults;(h)Safari park developed with the permission of the Forest Department;(i)Aerial ropeway established under the prevailing rules and regulations.][(10-C) "Multiplex units" means a building which contains one or more than one cinema hall, meeting space alongwith recreation and commercial activity units; [Clause (10-C) & (10-D) Added by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 20-1-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 29-1-2001.](10-D) Auditorium means a hall for performing meetings, cultural activities and exhibitions.][(10-E) "Urbanisable Limit" means that limit of the area specified as such in the Master Plan of a town or city in respect of which Master Plan has been notified and where there is no master plan, it is municipal limit of the area.] [Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.](11)Words and expressions used but not defined in these rules shall carry the meanings assigned to them under Rajasthan Urban Improvement Act, 1959.
