Section 8(1) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(1)Before disposing of the land, every Trust shall prepare a scheme for all land exceeding 1500 sq. yds. in area and exercising jurisdiction thereon, showing subdivision of land into plots of various sizes for residential purposes and indicate lands for parks and play-grounds, educational institutions, hospitals, dispensaries, cinemas, markets and such other amenities and facilities as may be required [x x x] [Deleted 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.],
