Section 48(3) in Ajmer Development Authority Act, 2013
(3)If any land vested in the Authority is required at any time by the Municipal Corporation, Ajmer, Municipal Council Kishangarh or Municipal Board Pushkar for carrying out its functions or by the State Government for any other purpose, the State Government may, by notification in the Official Gazette, place such land at the disposal of the Municipal Corporation, Ajmer, Municipal Council Kishangarh, Municipal Board Pushkar or any Department of the State Government, as the case may be, on such terms and conditions as may be deemed fit.
