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[Cites 0, Cited by 0] [Section 13A(5)] [Section 13A] [Entire Act]

State of Rajasthan - Subsection

Section 13A(5)(i) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(i)A sum [of Rs. 500/-] [Substituted by Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46, for 'equivalent to 5%'.] of the notified price shall be deposited by the applicant as earnest money before his application is taken up for consideration by the allotting authority.