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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(4)(d) in The Rajasthan Colonisation (Mahi Project Government Lands Allotment and Sale) Rules, 1984

(d)No person shall be allowed to bid unless he-
(i)deposits an earnest money amounting to five per cent of the total reserve price of each plot of land in cash. This earnest money shall be refunded on the spot to the unsuccessful bidders at the conclusion of the auction;
(ii)Signs a declaration before the office conducing the auction that he does not hold in his own or in the name of any member of the joint family or if he holds land the total area of the land already held and of the land he wishes to purchase at the auction shall not exceed the ceiling area prescribed for the Tehsil concerned, and that he undertakes to cultivate the land personally.