Section 11A(ii) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(ii)[ The premium to be charged for the allotment of government land for industrial purposes shall be equivalent to the prevailing market price of the same class of agricultural land in the vicinity and shall be determined accordingly by the Colonization Commissioner in the Rajasthan Canal Project Colony Area and by the Collector concerned in other areas: [Substituted by Rajasthan Notification No. G.S.R. 36, dated 20.6.2017 (w.e.f. 2.1.1960).]
