Section 14A(7) in The Rajasthan Land Reforms and Resumption of Jagirs (Concessions for Khudkasht in Rajasthan Canal Project Area) Rules, 1963
(7)In case any land allotted as uncommand becomes command, at any time subsequently, the market price prevalent at the time shall be charged and in case any land sold as command is declared as uncommand by the Irrigation Department before its price is fully paid up, the amount paid towards the payment of the price thereof as command land will be adjusted towards the price and instalments payable for it as uncommand land and any amount paid in excess thereof will be refunded to the allottee.
