Section 23A in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
23A. [ [[Deleted by Notification No. F. 4(24) Revenue/Col./82, dated 26.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 31.10.95, page 131(2) = 1996 RSCS/Part II/page 52/H. 36. The existing Rule 23-A was:
'Any person against whom an order cancelling his allotment of land has been passed or whose application for allotment of lands has been rejected by the Allotting Authority, and such order or decision of the Allotting Authority has been upheld in the first appeal, shall, if he prefers a second appeal or a revision, deposit 25% of the reserve price of such land as security in the Government Treasury and furnish copy of the treasury challan with the memo of Appeal, Revision or Review. In case of Iris failure to make such deposit the second appeal or the revision or review shall not be entertained.']]x x x].
