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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(4)(c) in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978

(c)That allottee of such land, shall deposit 25% of the total price at the time of allotment, and 15% of the total price after one year from the date of allotment. The remaining 60% shall be deposited in three equal yearly instalments, the first of which shall be deposited on the expiry of two years from the date of allotment, but an allottee belonging to a Scheduled Caste or Scheduled Tribe shall deposit the price in ten equal yearly instalments, the first of which shall be deposited on the expiry of two years from the date of allotment.