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[Cites 0, Cited by 0] [Section 17A(1)] [Section 17A] [Entire Act]

State of Rajasthan - Subsection

Section 17A(1)(iv) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

(iv)to a person holding land in the adjoining chaks, if the person so preferred] is prepared to pay [ [half of the index price or reserve price, whichever is higher] [Substituted by Notification No. F. 4(10) Col./95, dated. 5.5.99-Rajasthan Gazette Extraordinary, Part IV-C(I), dated 19.5.99, page 29(2) = 1999 RSCS/Part II/page 415/H. 350 for the following: 'four times of the price fixed under rule 17 for similar land, in three'.] of the land in four,] equated annual instalments, if any instalments is not paid up by the due date, interest shall be charged thereon [@ [12% per annum] [Substituted by Notification No. F. 4(10) Col./95, dated 5.5.99-Rajasthan Gazette Extraordinary Part IV-C(I), dated 19.5.99, page 29(2) = 1999 RSCS/Part II/page 415/H. 350 for the following: '9 per cent per annum'.] ]: