Section 20(c) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(c)No land shall be put to sale until the State Government has fixed a reserve price in that respect. The sale price shall be the reserve price determined by the State Government or the price offered in [sealed bid] [Substituted by Notification No. F. 4(19) Col./99, dated 9.11.99-Rajasthan Gazette Extraordinary Part IV-C(I), dated 1.4.2000, page 5(3) = 2001 RSCS/Part II/page 88/H. 77, for the expression: 'open auction'.], whichever higher. The State Government, reserves to itself the right to revise the reserve price for various categories of land from time to time.
