Section 16(3) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
(3)[ On receipt of notice in Form VIII, the allottee has to deposit 50% of the price as prescribed in sub-condition (2) within 30 days. The remaining 50% of the price shall be recoverable in two equal half yearly instalments from the date on which possession is handed over.] [[Substituted by Notification No. F. 4(7) Revenue/Col/80, dated 09.09.1980-Rajasthan Gazette, Extraordinary, Part IV-(C), dated 12.09.1980, page 178, for the following:-'(3) On receipt of notice in Form VIII, the allottee has to deposit 25% of the price as prescribed in sub-condition (2) within 30 days and another 15% in next 30 days. The remaining 60% he has to deposit within 2 years in 2 equal annual instalments commencing from the date of receipt of the said notice.']]
