Section 14B in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
14B. Disposal of land by inviting tenders or on fix rate.
- Notwithstanding anything contained in these rules, the Trust may with the previous approval of the State Government.(1)allot land in scheme area, on such terms and conditions as it may deem fit to any association, company or developer for execution of any scheme on behalf of the Trust;(2)dispose of its land by inviting tenders, on such terms and conditions as may be decided by the State Government; and(3)prepare scheme for allotment on fixed rate;(a)for establishing a market for and trade or business; or(b)for shifting any trade or business from congested area of the city; or(c)for rehabilitation of persons displaced from any area as a result of any development work in that area.]
