Section 17(3) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(3)[ If at any time after allotment, any Government land allotted as uncommand land becomes Command land, then for the first 25 bighas of Command land under his allotment, the allottee shall pay to the State Government the prevalent reserve price of Command land, less the price which he has already paid in terms of uncommand land. Thereafter for the remaining Command land, if any, he shall pay the prevalent market price, less the price which he has already paid in respect thereof.] [Inserted by Notification No. F. 4(2) Col./99, dated 14.3.2001-Rajasthan Gazette, Extraordinary Part IV-C(I), dated 28.3.2001, page 219(2) = 2002 RSCS/Part II/page 75/H. 66.]
