Section 16(4) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
(4)[ On receipt of notice in Form VIII, the allottee has to deposit 25% of the price as prescribed in Sub-Condition (2) within 30 days. The remaining 50% of the price shall be recoverable in two equal half yearly instalments from the date on which possession is handed over.] [Substituted by Notification No. F. 4(7) Revenue/Col/80, dated 09.09.1980-Rajasthan Gazette, Extraordinary, Part IV-(C), dated 12.09.1980, page 178.][Provided that no order of cancellation of allotment of land shall be passed without giving an opportunity of being heard to the allottee. If any allottee or purchaser deposits the outstanding amount along-with interest thereon, the allotment shall be restored to the person, in case the land has not been allotted lo another person. The rate of interest shall be for the period of 12 months @ 18% per annum and beyond this period @ 24% per annum.] [Substituted by Notification No. F. 4(4)Revenue/Col./86 Part, dated 23.3.94 - Rajasthan Gazette, Extraordinary, Part 4(C)(I), dated 2.4.94, Page1(1) = 1995 RSCS/Part II/page 2/H. 3.]
