Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Municipalities (Disposal Of Urban Land) (Amendment) Rules, 2008 [29 February 2008] CONTENTS 1. Short title and commencement 2. Amendment of rule 17 3. Amendment of Annexure D, E and F Rajasthan Municipalities (Disposal Of Urban Land) (Amendment) Rules, 2008 [29 February 2008] 1. Short title and commencement :- ( 1 ) These rules may be called the Rajasthan Municipalities (Disposal of Urban Land) (Amendment) Rules, 2008. (2) They shall come into force from the date of their publication in the Official Gazette, 2. Amendment of rule 17 :- I n proviso clause (a) of sub-rule 6 of rule 17 of the Rajasthan Municipalities (Disposal of Urban Land) Rules, 1974 (hereinafter referred to as the said rules) for the existing expression "2.5%", the expression "5%" shall be substituted, 3. Amendment of Annexure D, E and F :- (a) In the Annexure "D" and "E" appended to the said rules, the second and third proviso of the term (4) (a) and proviso of the term (4) (b) shall be deleted. (b) The existing term (5)of the Annexure "D" and "E" shall be substituted as under; "(5) Leser right to recovery of 5% amount of the prevalent reserve price of the residential plot at the time of-sale, transfer assignment, or parting with the possession. It shall also apply equally to an. involuntary sale or transfer whether it be or through an executing or insolvency court". (c) The existing term (5) of the Annexure "F" shall be substituted as under; "(5) Lesser right to recovery of 5% amount of the prevalent reserve price of the residential plot at the ti Tie of sale, transfer, assignment, or parting with the possession. It shall also apply equally to an involuntary sale or transfer whether it or through an executing or inso lvency court." [No. F. 8 (Ga) (327) Rule/LSG/06/9565] By Order of the Governor, O. P. Harsh Deputy Secretary to. the Government