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

State of Rajasthan - Subsection

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

(ii)The Purchaser shall also pay in respect of the plot, all other general and local taxes and ceases for the time being in force to the concerned authorities and shall pay lo the Committee an urban assessment equal to 2.5% of the [reserve price or fixed price as the case may be] [Substituted added by Notification dated 03.11.1973-Rajasthan Gazette, dated 06.11.1973.] per annum in case of plots sold for residential purposes and 5% of the [reserve price or fixed price as the case may be] [Substituted added by Notification dated 03.11.1973-Rajasthan Gazette, dated 06.11.1973.] per annum in case of others. For the first 2 years of the sale, only 50% of the urban assessment shall be charged: