Section 17(4) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(4)[ Notwithstanding anything contained in these rules, the price of land for persons to whom land was allotted under the Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970, prior to declaration of colony area, shall be 10% of the price fixed under sub-rule (1) in case of members of Scheduled Castes, Schedules Tribes, Other Backward Classes and Below Poverty Line families and 20% of the price fixed under sub-rule (1) in case of others. The price so fixed shall be payable in one instalment.] [Inserted by Notification No. F. 4(2) Col./2005, dated 7.3.2008-Rajasthan Gazette Extraordinary Part IV-C(I), dated 20.3.2008, page 185 = 2008 RSCS/Part II/page 446/H. 261.]
