Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13A(5)] [Section 13A] [Entire Act]

State of Rajasthan - Subsection

Section 13A(5)(vii) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(vii)[ [If any Government land allotted as uncommand land on or after 21st January, 1992, subsequently becomes command land] [Added by Notification No. F. 3(92) Col./91, dated 21.1.1992 - Rajasthan Government Gazette, Extraordinary, Part IV-C dated 4.2.1992, page 137.], the allottee or his transferee including subsequent transferee, in possession of the land, as the case may be, shall pay to the State Government the price fixed for the nearest command land in the same chak notified under Rule 13-A (1) at the time of the initial allotment of the uncommand land, and in case the price of command land in the same chak has not been fixed under this rule at the time of initial allotment of uncommand land then the price of command land in the nearest chak, increased @ 15% per annum from the date of initial allotment upto the land becoming command land less the price which he has already paid for the allotment of the uncommand land.]