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State of Rajasthan - Section
Section 3A in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
3A. [ [Deleted Notification No. G.S.R. 35, dated 1.6.2015 (w.e.f. 2.1.1960).]
***]| 3A. [ Price of land. [Added by G.S.R. 110, Dated 25-11-1987; published in Rajasthan Gazette Part 4(Ga)(I), Dated 31-12-87, p. 402.]- For the allotment of Government agricultural land in industrial area the price of the land shall also be charged from the allottee which shall be equivalent to the prevailing market price of the same class of agricultural land in the vicinity and shall be determined accordingly, by the Colonisation Commissioner in the Rajas than Canal Project Colony Area, and by the Collector concerned in other areas:][Provided that no price of land shah be charged in cases where the State Government in the Industries[or Tourism] [Added by G.S.R. 35, Dated 4-3-1991; published in Rajasthan Gazette Part 4(Ga)(I), Dated 7-3-91, p. 100.]Department acquires land for an Industrial unit or for the Rajasthan State Industrial Development and Investment Corporation[or for Rajasthan Tourism Development Corporation] [Inserted by G.S.R. 46, Dated 8-5-1997; published in Rajasthan Gazette Part 4(Ga), Dated 3-7-97, p. 75(4).]and Compensation for the acquisition in paid by the said unit or by the said Corporation and the land is used by the said unit or by the said Corporation only for the purpose for which the land is acquired.] |