Section 23(3) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(3)Land use. - These strips of land may be sold for such purpose as is permissible under the rules, regulating sale of land in the area and for such construction as is permissible under those rules; provided that before disposing any strip of land, building line shall be demarcated which shall be maintained.Explanation. - (1) Definition. - A strip of land shall mean a piece of land adjoining an existing plot which cannot be put to independent use and which shall in no case exceed 100 sq. yds. in area. No strip of land shall be sold:-(i)if it endangers public safety or is against traffic regulation; and(ii)if it is to be used for a purposes other than the building to which such strip is adjacent;(iii)until a building line is established.Explanation. - (2) Disputes and decisions of Government. - A particular area whether or otherwise is a strip of land shall be decided by the particular Trust in consultation with the Chief Town Planner and Architectural Adviser or his nominee not below the rank of Asstt. Town Planner. In case of difference of opinion, the decision of the State Government shall be final.
