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State of Rajasthan - Section
Section 6A in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
6A. [ [Rule 6-A, Inserted by Amended Notification No. F. 9 (63) UD/3/81, dated 27-1-2005, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 15-2-2005, which is Substituted by Amended Notification No. F. 12(14) UDH/06-149, dated 8-3-2006, published in Rajasthan Gazette Extraordinary, Part IV-C (ii), dated 8-3-200, the Substituted.]
Urban Improvement Trust shall transfer 15% share of the sale/allotment/regularization price of the land to the Municipal Corporation/Municipalities, as the case may be, for maintenance of scheme of the Urban Improvement Trust:Provided that in the case of land placed at the disposal of Urban Improvement Trust under Section 102-A of the Rajasthan Land Revenue Act, 1956 after depositing the 40% of DLC land rate, the above 15% share shall be calculated after deducting the above deposited amount.]| 6A.15% share of the sale price of the land shall be transferred to Municipalities for maintenance of scheme of the Urban Improvement Trust. |