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

State of Rajasthan - Subsection

Section 18(1) in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973

(1)The allottee shall have to pay the price of the land allotted to him at the rate at which the amount of acquisition was paid by the Government for such land to the person from whom the land has vested in the State Government.