Section 24(1) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(1)Individual or stray plots which are lying vacant shall be disposed of by public auction [in the manner as prescribed in Annexure (A)] [Substituted by Amended Notification No. F. 9(63) UDH/91, dated 29-7-1983, Published in Rajasthan Gazette Part IV-C(I), dated 11-8-1983, page 461.] subject to the following conditions:-(a)The Trust concerned shall prepare a list in the register prescribed in Annexure-C;(b)The building line shall be determined before disposal of such plots; and(c)Obtain prior approval of the Collector concerned;(d)The land use shall normally be the same as of the adjoining plots.
