Section 8 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
8. Preparation of scheme by the Trust.
(1)Before disposing of the land, every Trust shall prepare a scheme for all land exceeding 1500 sq. yds. in area and exercising jurisdiction thereon, showing subdivision of land into plots of various sizes for residential purposes and indicate lands for parks and play-grounds, educational institutions, hospitals, dispensaries, cinemas, markets and such other amenities and facilities as may be required [x x x] [Deleted by Amended Notification No. F. 9(63) UDH/91, dated 29-7-1983, Published in Rajasthan Gazette Part IV-C(I), dated 11-8-1983, page 461.],(2)[ in the scheme, the plots for allotment and sale by auction shall be clearly indicated 25% of the total saleable area of the residential plots shall be reserved for auction [x x x] [Substituted by Amended Notification No. F. 9(3) UDH/Gr. 3/85, dated 25-9-1987, Published in Rajasthan Gazette Ordinance, Part IV-C(I), dated 28-1-1988, page 432.],
