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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(3) in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970

(3)All annual instalments shall be payable by the allottee at the nearest Sub-Treasury on or before 15th day of July and in case of default, interest @ 9% per annum shall be charged on the amount of instalment falling in arrears on that date.