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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(h) in Rajasthan Disposal of Surplus Evacuee Property Rules, 1975

(h)The balance amount of final sale and rent if any in the case of person referred to in proviso to Rule 4(iii) shall be deposited by the purchaser within 30 days from the date of approval of auction by the Competent Officer.