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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2) in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973

(2)The payment of price of the allotted land shall be made in the following manner:-
(a) If the price of land is Rs. 500/- or less [In four equal[annual] [Substituted by Notification No. F. 7(58) Revenue/Gr. 4/75, dated 23-9-1975, published in Rajasthan Gazette Extraordinary, Part IV-C(1) dated 23-9-1975, page 303 to 309.]instalments]
(b) If the price of land exceeds Rs. 500/- but does not exceed Rs.5.000/- in five equal annual instalments.
(c) If the price of the land exceeds Rs. 5,000/- In ten equal annual instalments.
[Provided that the payment of price of the allotted land by beneficiaries of the Integrated Rural Development Programme shall commence in-Colony areas:- after two years from the date of allotment in command areas and after three years from the date of allotment in un-command areas.Non-colony areas:- after three years from the date of allotment].[Provided further that no price of the land shall be changed from the allottee belonging to Scheduled Caste or Scheduled Tribes and the landless persons selected under Integrated Rural Development Programme, if such land is un-irrigated and falls outside the colony area.] [Added by Notification No. F. 2(1) Revenue/Ceiling/88, dated 3-12-1988, published in Rajasthan Gazette Extraordinary, Part IV-C(II) dated 5-12-1988, page 361(2)]