Section 16B in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
16B. [ Recovery of land development cost. [Added by Notification No. F.4(12) Revenue/Col./75, dated 11.03.1981 - Rajasthan Gazette Part IV-(C), dated 19.03.1981, page 492.]
- In case where the cost of development of the allotted land has been borne by the State Government the cost shall be payable by the allottee at the rates prescribed by the State Government from time to time, along-with the instalment of the price of the land.]
