Section 23(3) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(3)In case land allotted as uncommand becomes command at any subsequent time, the price payable will be [the market price prevalent at the time] [Substituted vide Rajasthan Government Gazette 4-C, Extraordinary, dated 9-8-1968, page 407, w.e.f. [10-8-1968].] for command land and the allottee shall be liable to pay the deficiency in price occasioned thereby and in case any land sold as command is declared as uncommand by the Irrigation Department before its price is fully paid up the amount paid towards the payment of the price thereof as command land, will be adjusted towards the price and instalments payable for it as uncommand land and any amount paid in excess thereof will be refunded to the allottee.
