Section 18C(1) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(1)With the prior approval of the State Government on such conditions as determined by it. the Trust may allot land to a society or an association or a company or a builder or organisation for construction of houses for different categories of plot size on the basis of income group on the mutual agreement with the Trust on reserve price and on basis of lease hold for the period of 99 years:Provided that State Government may reduce the price in appropriate case.
