Section 17A in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
17A. [ Allotment of plots for public purposes. [Inserted by Notification dated 30.04.1975-Rajasthan Gazette, dated 08.05.1975.]
- The allotment of the plots in the sector set apart for public purposes under Condition 4 (1) (v), shall be made by the Committee:-(a)On payment of 50% of the sanctioned reserved price; or(b)With the prior permission of the State Government, free of cost.][Provided that no order of cancellation of allotment of land shall be passed without giving an opportunity of being heard to the allottee. If any allottee or purchaser deposits the outstanding amount along-with interest thereon, the allotment shall be restored to the person, in case the land has not been allotted to another person. The rate of interest shall be for the period of 12 months @ 18% per annum and beyond this period @ 24% per annum.] [Substituted by Notification No. F. 4(4)Revenue/Col./86 Part, dated 23.3.94-Rajasthan Gazette, Extraordinary, Part 4(C)(I), dated 2.4.94, page 1(1) = 1995 RSCS/page II/page 2/H. 3.]
