Section 23(3) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
(3)All allotments/sale of Government lands in the Mandis to which these Rules extend made before the commencement of these Rules on a permanent or lease hold basis irrespective of the area allotted/sold to each allottee/ purchaser be deemed to have been made under these rules and the allottee/purchaser shall be liable to pay the price of such land at the rates and in the manner prescribed in the rules repealed under Sub-rule (1).
