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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(3) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973

(3)The applications shall be submitted with or on a court fee stamp of Re. 1/- and shall be accompanied by an earnest money of Rs. 25/- in case of person belonging to low income group and Rs. 50/- in case of others. No earnest money deposit shall be necessary in case of persons belonging to Scheduled Castes or Scheduled Tribes.