Section 20 in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
20. [ Delivery of possession. [[Substituted by Notification No. F. 4(7) Revenue/Col/80, dated 12.03.1981-Rajasthan Gazette, Part IV-(C), dated 19.03.1981, page 493, for the following:
'20. Delivery of possession. - Within 15 days of the deposit of 40% of the price the Purchaser shall take possession of the plot from the Executive Officer. The Purchaser may also obtain from the Executive Officer a letter of authority to start construction on the plot in accordance with the conditions, rules and bye-laws, if any, as prescribed by the State Government, the Committee, or any other local authority duly constituted in this behalf.']]- The Executive Officer shall give possession of the land to the purchaser [or the allottee] [Substituted by Notification No. F. 4(7) Revenue/Col/88, dated 12.08.1988-Rajasthan Gazette, Part IV-(C), dated 22.09.1988, page 244.] only when he has deposited the full bid amount. After taking possession, the purchaser [or the allottee] [Inserted by Notification No. F. 4(13) Revenue/Col/77, dated 08.02.1982-Rajasthan Gazette, Part IV-(C), dated 05.05.1982, page 69.] may obtain from the Executive Officer a letter of authority to start construction on the plot in accordance with the conditions, rules or bye-laws, if any prescribed by the State Government, the Committee or any other local authority duly constituted in this behalf.]
