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State of Rajasthan - Section

Section 4 in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973

4. Demarcation of Sectors and their Division into Plots.

(1)In a mandi area the Committee shall demarcate sectors separately for the following purposes namely:-
(i)For Residential Purposes;
(ii)For Residential cum-commercial Purposes;
(iii)For Commercial purposes;
(iv)For Industrial Purposes; and
(v)For Public Purposes.
(2)The sectors shall be sub-divided by it into plots of suitable sizes.
(3)[The land so demarcated for Public purposes shall be allotted by the Mandi Committee to the Central or State Government Department/Undertaking on payment of the price at the following rates:-
(i) Central Government Department/Central Government, and StateGovernment Public Undertaking sex clouding Krishi - Upaj-Mandi Samiti At current marketrate
(ii) State Government Department At reserve price]
[Inserted by Notification dated 24.02.1975-Rajasthan Gazette, dated 27.02.1975.]