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[Section 14A]
[Entire Act]
State of Rajasthan - Subsection
Section 14A(2) in The Rajasthan Land Reforms and Resumption of Jagirs (Concessions for Khudkasht in Rajasthan Canal Project Area) Rules, 1963
| [1st Year [Substituted by Notification No. F. 4(8) Revenue/Col./76/, dated 13-3-1976, published in Rajasthan Gazette Part IV-C, Extraordinary dated 13-3-1976] | 2% of the total cost |
| 2nd Year | 3% of the total cost |
| 3rd Year | 4% of the total cost |
| 4th Year | 5% of the total cost |
| 5th Year | 6% of the total cost |
| 6th Year | 8% of the total cost |
| 7th Year | 8% of the total cost |
| 8th Year | 8% of the total cost |
| 9th Year | 8% of the total cost |
| 10th Year | 8% of the total cost |
| 11th Year | 8% of the total cost |
| 12th Year | 8% of the total cost |
| 13th Year | 8% of the total cost |
| 14th Year | 8% of the total cost |
| 15th Year | 8% of the total cost] |