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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(c) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967

(c)No land shall be put to sale until the State Government has fixed a Reserved price in that respect. The sale price shall be the Reserved price determined by the State Government or the price offered in open auction, whichever is higher. The State Government reserves to itself the right to revise the reserve price for various categories of land from time to time.