Section 17(2) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(2)[ such price shall be payable in 15 yearly instalments if the land is single cropped and thirty half yearly instalments if the land is double cropped, and the first of such instalments, shall be payable before possession of the allotted land is handed over to the allottee.] [Rule 17 renumbered as sub-rule (1) and sub-rule (2) added by No. 34 [18-11-1982].][Provided that where the allottee fails to deposit the Installments of price of land, no action for cancellation of allotment of land shall be taken by the allotting authority if the allottee deposit the remaining unpaid price of land without any interest as lump sum upto 31.12.2013.] [Substituted by Rajasthan Notification No. G.S.R. 18, dated 13.6.2013 (w.e.f 21.12.1955).][Provided further that where the allotment of land has been cancelled, for nonpayment of installments of price of land and land has not been allotted to any other r person, the allotment shall be restored if the allottee deposits the remaining unpaid price of land without any interest as lump sum upto 31.12.2013.] [Inserted by Rajasthan Notification No. G.S.R. 18, dated 13.6.2013 (w.e.f 21.12.1955).]
