Section 3B(4) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(4)[ Notwithstanding anything contained n clause (a) and (b) of sub-rule (3) allotment of land for the following categories of Tourism Unit Projects, which are pending on the date of commencement of the Rajasthan Industrial Areas Allotment (Second Amendment) Rules, 2016 before the allotting authority shall be made on reserve price of land as specified in sub-rule (2), namely:-(a)The Tourism Unit Projects approved by the Department of Tourism for allotment of the land under the Rajasthan Tourism Unit Policy, 2007; or(b)The Tourism Unit Projects involving allotment of Government land for which MOUs have been signed under the aegis of the Resurgent Rajasthan, 2015:Provided that in case where more than one project has been approved or MOU signed for allotment of the same land or part thereof, preference shall be given to the project for which some adjoining land, forming a part of the project is already available with the promoter. Where there is more than one project for such preferential treatment, there shall be competitive bidding within such projects deserving preferential treatment and where there is no case of such preferential treatment, there shall be competitive bidding within all the approved projects.] [Added by Notification No. G.S.R. 5, dated 21.2.2018 (w.e.f. 2.1.1960).]
