Section 49(1) in Ajmer Development Authority Act, 2013
(1)Any land deemed to have been placed at the disposal of the Authority under section 90-A of the Rajasthan Land Revenue Act, 1956 (Act No.15 of 1956) shall be available for allotment or regularization by the Authority to the person or persons, as the case may be, specified in that section subject to the terms and conditions prescribed, and on payment to the Authority of the urban assessment or premium or both leviable and recoverable, under that section.
