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[Cites 0, Cited by 0] [Section 3B(3)] [Section 3B] [Entire Act]

State of Rajasthan - Subsection

Section 3B(3)(b) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959

(b)in case more than one bid received within the specified time period, the allotment of land shall be made through competitive bidding. In case only single bid is received in the specified time period, the allotment of land shall be made to the single bidder on the prevailing reserve price or the price offered by the bidder, whichever is higher.