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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(2)(iii) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973

(iii)If the bidder fails to deposit the remaining three fourths amount after notice within 90 days or an extended period not exceeding 30 days Executive Officer shall be free to take action for the cancellation of the bid and in that case the amount deposited previously shall be forfeited in favour of the mandi.]