Section 60(1) in The Rajasthan Urban Improvement Act, 1959
(1)The Trust may-(a)with the sanction of the State Government, dispose of [by way of allotment, regularization or auction,] [Inserted by Rajasthan Act 21 of 1999. dated 11-10-1999. w.e.f. 17-6-1999.] any land acquired by the State Government and transferred to the Trust without undertaking or carrying on any improvement thereon, or(b)subject to any directions given by the State Government dispose of any such land after undertaking or carrying on such improvement as it thinks fit,to such persons, in such manner and subject to such terms and conditions as it considers expedient for securing the improvement of the urban area concerned according to the [master plan or the scheme or both] [Substituted by Rajasthan Act 3 of 1963, dated 29-3-1963.].
