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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

State of Rajasthan - Subsection

Section 13A(5) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

(5)The price of land so fixed shall be deemed to have become the due from the date of order of regularisation and an interest at the rate of 18% per annum shall be payable on the amount of the instalment which was fallen due for payment.