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

State of Rajasthan - Subsection

Section 13A(7) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

(7)The following rates of rebate shall be allowed lo the allottee :-
For payment of the whole price in one lump-sum atthe time of allotment. Persons belonging to the SC/ST Beneficiary of the/IRDP/Displaced Agriculturists/ Displaced landlessAgriculturists/ Released Sagri Others
  15% 10%]