Section 18C in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
18C. Allotment of land for Joint Venture Scheme.
(1)With the prior approval of the State Government on such conditions as determined by it. the Trust may allot land to a society or an association or a company or a builder or organisation for construction of houses for different categories of plot size on the basis of income group on the mutual agreement with the Trust on reserve price and on basis of lease hold for the period of 99 years:Provided that State Government may reduce the price in appropriate case.(2)The lessee may further sub-let the developed land at the terms and conditions and other provisions contained in the rules and in agreement shall mutatis mutandis apply to sub-lease also, as if the land in question has been let out to them by the Trust.(3)The periods of the sub-lease by the lessee shall be determined by it but shall not exceed in any case 99 years or period of original lease whichever is less.(4)The sub-leases shall be governed by all other terms and conditions prescribed in these rules or orders that may be issued in this behalf by the State Government from time to time.] [Rule 18-A, 18-B and 18-C 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.]
