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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2)(iia) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973

(iia)[ If the urban assessment is not deposited in time, then the interest at the rate of 12% per annum shall be charged] [Inserted by Notification No. F. 4(12) Col./97, dated 14.5.2002-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 23.5.2002, page 35(3) = 2002 RSCS/Part II/page 443/H. 459.]