Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(7) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(7)Before allotting or converting any of the urban lands and properties specified under sub-rule (6) or lands/ properties of like nature on lease hold basis, the Trust shall seek prior sanction of" the State Government and the State Government may impose such special terms and conditions as it may deem fit and the deed evidencing, special terms and conditions, if any, shall he duly approved by the State Government in accordance with Rule 20 of these rules.]
3. Land to be sold on Lease-hold basis.- The outright sale of land in all towns having a Trust shall be wholly abandoned and instead there shall be sale of lease hold rights only on payment of premium referred to in rule 6 or at concessional rate under these rules[or by allotment of land in lieu of land on lease hold basis,] [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.]with further liability to pay annual urban assessment or ground rent.