Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(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 land so demarcated for Public purposes shall be allotted by the Mandi Committee to the Central or State Government Department/Undertaking on payment of the price at the following rates:-
(i) Central Government Department/Central Government, and StateGovernment Public Undertaking sex clouding Krishi - Upaj-Mandi Samiti At current marketrate
(ii) State Government Department At reserve price]
[Inserted by Notification dated 24.02.1975-Rajasthan Gazette, dated 27.02.1975.]