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State of Rajasthan - Section

Section 10 in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970

10. Price or premium to be charged for land.

(1)The following price or premium shall be charged for Government land of different soil classification allotted under these Conditions:-
S. No. Soil class Price or premium per bigha Price per square of 25 bighas
1. Nali [Rs. 700/- [Substituted by Notification dated 13.03.1976-Rajasthan Gazette, Extraordinary, Part IV-(C), dated 13.03.1976.] Rs. 17,500/-
2. Light loam Rs. 490/- Rs. 12,250/-
3. Sandy loam Rs. 350/- Rs. 8,750/-
4. Uncommand Rs. 87.50/- Rs. 2,187.50]
(2)No betterment levy shall be charged in respect of Government land allotted at reserved price given under condition 9 (1), but betterment levy shall be charged on lands allotted free of cost.
(3)If land allotted as un-command land subsequently becomes command land, the reserved price payable shall be that prescribed for command land and the [allottee] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] shall be liable to pay the deficiency of price occasioned thereby and in case of any land allotted as command land is subsequently declared as un-command land by the Irrigation Department before the price is fully paid up, the amount paid towards the price thereof as command land shall be adjusted towards the price or instalment payable in respect thereto as un-command land and any amount paid in excess thereof shall be refunded to the allottee.