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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3)(a) in The Rajasthan Land Revenue (Allotment of Tube-Well Land) Rules, 1968

(a)deposits an earnest money amounting to 5% of the total reserve price of each tube-well and the tube well land in cash This earnest money shall be refunded on the spot; to the un-successful bidders at the conclusion of the auction,