Section 9 in Rajasthan Municipalities (Surrender of Non-Agricultural Land and Grant of Freehold Lease) Rules, 2015
9. Lease-deed.
- After grant of permission under Rule 6 and deposition of charges under Rule 8, lease deed shall be executed by the Chief Municipal Officer and the Chairperson on behalf of the Governor of the State of Rajasthan in favour of person to whom permission is granted under Rule 6 or in favour of his successors, assignees or transferees, as the case may be.
