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[Cites 0, Cited by 0] [Section 17(9)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(9)(i) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968

(i)the allot-tees belonging to Schedule Castes or Scheduled Tribes in Tribal Area Sub Plan (TSP), who already deposited 25% or more of the reserve price or the allot-tees who deposited less than 25% of the reserve price but deposits such remaining amount within six months, from the date of publication of these Amendment Rules, shall be entitled to get khatedari rights under these rules, provided the land still in their possession and they full-fill other conditions of allotment and otherwise eligible to get the khatedari rights. The amount excess of 25% already deposited, shall not be refunded.