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[Cites 0, Cited by 0] [Section 13A(5)] [Section 13A] [Entire Act]

State of Rajasthan - Subsection

Section 13A(5)(iii) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(iii)The balance shall be paid before taking actual possession of the land allotted to the applicant. An applicant who retracts after allotment and does not deposit half the amount of the notified price shall forfeit his earnest money to the Government.']] percent of the notified price shall be paid by him before taking actual possession of the land allotted to him.