Section 18A in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
18A. [ [[Deleted by Notification No. F. 4(24) Revenue/Col./82, dated 26.9.95-Rajasthan Gazette Extraordinary Part IV-C(I), dated 31.10.95, page 131 (2) = 1996 RSCS/Part II/page 52/H. 36 the existion provision was:
'18-A Any person against whom an order cancelling his allotment of land has been passed or whose application for allotment of lands has been rejected try the Allotting Authority, and such order or decision of the Allotting Authority has been upheld in the first appeal, shall, if he prefers a second appeal or a revision, deposit 25% of the reserve price of such land as security in the Government Treasury and furnish copy of the treasury challan with the memo of Appeal, Revision or Review. In case of his failure to make such deposit the second appeal or the revision or review shall not be entertained.']]x x x][Part-B [Inserted by Notification No. F. 6 (77) Revenue I/54, dated 05.10.1957-Rajasthan Gazette, Part IV(C), dated 24.10.1957.] Sale]
