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State of Rajasthan - Section

Section 18 in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973

18. Price of land allotted.

(1)The allottee shall have to pay the price of the land allotted to him at the rate at which the amount of acquisition was paid by the Government for such land to the person from whom the land has vested in the State Government.
(2)The payment of price of the allotted land shall be made in the following manner:-
(a) If the price of land is Rs. 500/- or less [In four equal[annual] [Substituted by Notification No. F. 7(58) Revenue/Gr. 4/75, dated 23-9-1975, published in Rajasthan Gazette Extraordinary, Part IV-C(1) dated 23-9-1975, page 303 to 309.]instalments]
(b) If the price of land exceeds Rs. 500/- but does not exceed Rs.5.000/- in five equal annual instalments.
(c) If the price of the land exceeds Rs. 5,000/- In ten equal annual instalments.
[Provided that the payment of price of the allotted land by beneficiaries of the Integrated Rural Development Programme shall commence in-Colony areas:- after two years from the date of allotment in command areas and after three years from the date of allotment in un-command areas.Non-colony areas:- after three years from the date of allotment].[Provided further that no price of the land shall be changed from the allottee belonging to Scheduled Caste or Scheduled Tribes and the landless persons selected under Integrated Rural Development Programme, if such land is un-irrigated and falls outside the colony area.] [Added by Notification No. F. 2(1) Revenue/Ceiling/88, dated 3-12-1988, published in Rajasthan Gazette Extraordinary, Part IV-C(II) dated 5-12-1988, page 361(2)]
(3)When the price of the allotted land is payable in instalments under sub-rule (2) it shall carry simple interest at two and a half percent per annum from the date of allotment till the payment of the full amount of price.
(4)The amount of price remaining outstanding against an allottee after the due date shall be recoverable as arrears of land revenue.