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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(2)(f) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(f)[ (i) The successful bidder shall be required to deposit one-fourth of the amount of his bid forth with on the acceptance of the bid and the remaining three forth of the amount of the bid shall be deposited by him within one month of the acceptance of the bid and in case of failure to deposit within the next [60 days] [Substituted by Amended Notification No. F. 9(63) UDH/II/81, dated 24-8-1982, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 25-8-1982, page 157.], interest @ 15% per annum shall be charged retrospectively from the date of acceptance of the bid]: