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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(c) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

(c)No land shall be put up for sale until the State Government has fixed a reserved price, therefor. The sale price shall be the reserved price determined by the State Government or the price offered in open auction, whichever is higher.