Section 3(4) in The Rajasthan Urban Improvement (Amendment and Validation) Act, 1973
(4)for sub-section (7), the following sub-section shall be substituted, namely:-"(7) After the land has been acquired and its possession taken, the State Government shall, on payment of the amount of compensation as determined under section 53, the amount of interest thereon and of all other charges incurred by the State Government in this connection, transfer it to the Trust to any other prescribed authority or department for the purpose for which it is acquired";
