Section 10(3) in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970
(3)If land allotted as un-command land subsequently becomes command land, the reserved price payable shall be that prescribed for command land and the [allottee] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] shall be liable to pay the deficiency of price occasioned thereby and in case of any land allotted as command land is subsequently declared as un-command land by the Irrigation Department before the price is fully paid up, the amount paid towards the price thereof as command land shall be adjusted towards the price or instalment payable in respect thereto as un-command land and any amount paid in excess thereof shall be refunded to the allottee.
