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State of Rajasthan - Section

Section 12 in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967

12. Time for payment In full of purchase money.

(1)The full amount of the purchase money shall be paid by the purchaser in Government Treasury of Sub-Treasury under the head mentioned in Rule 10(3) and the Treasury receipt thereof shall be submitted to the Chairman of the Committee within fifteen days from the date of notice conveying the approval of the Committee under sub-rule (2) of Rule 11.
(2)Where the purchaser happens to be a tenant of the Nazul/Devsthan Building put to auction, and the desires to pay the remaining price by installments, he shall have to execute an agreement in Form "D" and deliver it to the Chairman of the Committee within 15 days of the date of notice conveying the approval of the Committee, undertaking to pay such amount together with interest @ 9% p.a. in equated annual installments not exceeding nine in number, the first installment falling due for payment after the expiry of one year from the date of acceptance of the officer by the Committee.