Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13A] [Entire Act]

State of Rajasthan - Subsection

Section 13A(7) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957

(7)The following rates of rebate shall be allowed to the allottee:-
  Persons belonging to the S.C./S.T./Beneficiaryof the IRDP/Displaced Agriculturist/Displaced landlessagriculturists/Released Sagri Others
For payment of the whole price in one lump sum at the time ofallotment 15% 10%]