Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 16 in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957

16. [ Scales of prices to be charged for different classes of land] [Substituted by Notification No. dated 18.07.1968 - Rajasthan Gazette dated 01.08.1968.].

- The following shall be the scales of prices which may be charged for different classes of Government lands allotted under these rules:
[S.No. Class of land Price per Bigha
1. Irrigated: Nehri-I, Chah I & II, Mai INehri II, Chah III, mal II &IIINehri III & IV, Mal IV, Barani Uttam Teen, Kheda, Jav 15,000/-12,000/-10,000/-
2. Unirrigated: 1. Mal-I2. Mal - II & III, Barani I &II3. Mal IV, Barani III & IV, Beed, Banjar 8,000/-6,000/-4,000/-]
[[Substituted by Notification No. F. 4(11) Col./88, dated 1.10.2001 - Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 8.10.2001, page 133-A(2). [w.e.f. 1.10.2001] = 2002 RSCS/Part II/page 150/H. 134'S.No. - Classes of land - Price per Bigha