Section 17(2) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
(2)The reserve price for each class of Government land shall be equal to 50% of the prevailing market prices of irrigated land of the same said class.[Provided that for the allotment of land in Tribal Area Sub-Plan (TSP), 25% of the reserve price shall be charged from the allottee's belonging to Schedule Castes or Schedule Tribes.Provided further that no price shall be charged from the allot-tees of below poverty line.] [Added by Notification No. F. 4(3) Col./2001, G.S.R. 40, dated 24.08.2006 - Rajasthan Gazette, Extraordinary Part IV-C(I), dated 26.08.2004, page 61(2), w.e.f. 24.08.2006 = 2007 RSCS/Part II/page 260/H. 201.]
