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

State of Rajasthan - Subsection

Section 13(3) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

(3)Where there are more than one applicant of the same class for any land, it shall be allotted by auction to the highest bidder amongst all such applicants.Note:- The auction shall be for the premium to be paid over and above price and instalments fixed and the bid amount of premium will be liable to be paid down in cash immediately the auction is sanctioned in favour of the bidder. No person will be allowed to bid unless he has deposited Rs. 5/- per bigha as earnest money for honouring his bids.