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State of Rajasthan - Section

Section 3 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

3. [ Land to be transferred either on free hold basis or on lease hold basis. [Substituted by Notification No. F. 3(106), dated 13.4.2016 (w.e.f. 7.3.1975).]

(1)Any transfer of land under these rules shall be either on free hold basis or on lease hold basis.
(2)Any allottee or lessee or sub-lessee to whom full rights have been transferred by lessee and who holds land for residential or commercial purpose only on lease hold basis may get his tenure and status of holding converted from lease hold basis to free hold basis on payment of 1.25 times and 1.50 times of one time lease; respectively :Provided that the lessees who have already paid urban assessment or ground rent underhand in accordance with the onetime assessment scheme and those lessees are no longer required to pay any ground rent for remainder of the tenure of the lease, may avail the option of converting there tenure and status from lease hold basis to free hold basis on payment of twenty five percent of total one time lease amount in case of residential and fifty percent total onetime lease amount in case of commercial.
(3)An application for conversion of tenure and status of land from lease hold basis to free hold basis may be presented by the allottee or lessee or sub-lessee :Provided that all outstanding dues, if any; required, to be deposited, would be deposited first for conversion from lease hold ' basis to free hold basis.
(4)The deed evidencing the conversion of tenure and status of land from lease hold basis to free hold basis under sub-rule (2) shall be prepared in appropriate form of conveyance duly approved by the State Government in accordance with the provisions of Rule 2G of these rules.
(5)Any urban land conveyed, regularised or otherwise transferred for,-
(a)specified or limited purposes for a specified duration only; or
(b)time bound short term projects of departments of the Central/ State Government or their agencies/ instrumentalities covered under Rule 15-B of these rules; or
(c)non-residential or non-commercial purposes on concessional rates with special conditions attached thereto to arty institution, any body or person; or
(d)any purpose other than residential or commercial outside the sanctioned scheme governed by Rule 16 of these rules; or
(e)use of public and charitable institutions or Group Housing Societies under Rule 18, 18-A and 18-B of these rules, on cost price, reduced price or token price (i.e. free of cost); or
(f)joint venture schemes under Rule 18-C of these rules; or
(g)use of institutions other than charitable and public institutions under Rule 19 of these rules, shall invariable be on lease hold basis for a limited period not exceeding 99 years duration and in no case on free hold basis :
Provided that urban land required for use under the long term projects of the Central Government or the State Government or required by their departments or their instrumentalities shall invariably be conveyed on free hold basis under and in accordance with the provisions of these rules.
(6)All lands and properties which are important sites/structures from historical or cultural point of view or which are valuable heritage sites whether natural or manmade such as lakes, hill, hillocks, mansions, forts, gardens etc. if and when assigned to anybody, institution or any person for up keep, maintenance or use for promotion of tourism etc. shall invariable be transferred on lease hold basis for a specific purpose and far specified period not exceeding 99 years of tenure.
(7)Before allotting or converting any of the urban lands and properties specified under sub-rule (6) or lands/ properties of like nature on lease hold basis, the Trust shall seek prior sanction of" the State Government and the State Government may impose such special terms and conditions as it may deem fit and the deed evidencing, special terms and conditions, if any, shall he duly approved by the State Government in accordance with Rule 20 of these rules.]
3. Land to be sold on Lease-hold basis.- The outright sale of land in all towns having a Trust shall be wholly abandoned and instead there shall be sale of lease hold rights only on payment of premium referred to in rule 6 or at concessional rate under these rules[or by allotment of land in lieu of land on lease hold basis,] [Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]with further liability to pay annual urban assessment or ground rent.