Section 16 in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
16. Lease of Land.
- On conversion or regularisation as the case may by, the land shall be held on the basis of a lease in perpetuity. The terms and conditions of the lease shall be revisable by the Government after every [99 years] [Substituted by G.S.R. 127, Dated 26-3-82; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 26-3-82, page 459.].
