Section 73(1) in Rajasthan Municipalities Act, 2009
(1)Every Municipality shall be competent, subject to the prescribed restrictions and conditions to lease, sell, regularize, allot or otherwise transfer any movable or immovable property belonging to it, including municipal land as also any Government land and so far as is not inconsistent with the provisions and purposes or this Act and the rules made thereunder, to enter into and perform all such contracts as it may consider necessary or expedient in order to carry into effect the said provisions and purposes:Provided that-(i)no such lease, sale, regularization, allotment or transfer and contract shall be binding on a Municipality unless it is in conformity with the provisions of this Act and the rules made thereunder;(ii)no lease, sale, regularization, allotment or transfer of, or any other contract respecting any Government land shall be valid unless it is confirmed by the prescribed authority in the prescribed manner and on the prescribed conditions.[Provided further that where a Municipality leases out, sells, allots or otherwise transfers any municipal land for carrying out prescribed group housing or township projects, such lease, sale, allotment or transfer shall be made subject to the condition that at least twenty percent of plots or housing units in such projects shall be allotted to the persons belonging to such Economically Weaker Section and Low Income Group at such concessional rates through cross sub-sidization of prices as may be notified by the State Government.] [Proviso Added vide Rajasthan Municipalities (Amendment) Act, 2011. Published in Rajasthan Gazette Point 4(A), dated 27.03.2011 w.e.f. 24.11.2010.]Explanation.- For the purposes of this Section, the expression "Government land" means any land(a)which has become vested in a Municipality under clause (h) of sub-Section (1) of Section 68; or(b)which is a Nazul land as defined in Section 3 of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956); or(c)which may be placed at the disposal of a Municipality by the State Government.
