Section 5A(3) in Rajasthan Land Revenue (Permanent Allotment of Evacuee Agricultural Lands) Rules, 1963
(3)Where an allottee has failed to deposit the instalment in time prescribed in rule 5 and proceeding have been undertaken under section 19(2) of Displace Persons (Compensation Rehabilitation) Act, 1954 and rule. 102 of the rules made thereunder, but allotment has not been cancelled by the competent authority under these rules, the Sub Divisional Officer in consultation with Advisory Committee, shall on receipt of application from the allottee within a month from the date of receipt of application, may revalidate the allotment on payment of 25% of market price of the Tend] and on payment of regularisation fee @ Rs. 2000/-. and Rs. 1000/- per bigha for irrigated and un-irrigated land respectively in the cases of allotment before the year 1976 and @ Rs. 5000/- and Rs. 2500/-per bigha for irrigated R. un-irrigated land respectively for the allotment made after the year 1976:Provided that 50% of the above price shall be leviable from S.C., S.T. and BPL allottees.
