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[Cites 0, Cited by 0] [Section 13A(5)] [Section 13A] [Entire Act]

State of Rajasthan - Subsection

Section 13A(5)(ix) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(ix)[ Where the allotment of land to an allotted has been cancelled or deemed to have been cancelled for non-payment of price of land as per the provisions of these rules and the land has not been allotted to any other person, the allotment shall be restored if the allotted deposits the remaining unpaid price of land (without any interest) as laumsum amount up to 31.03.2013.] [Substituted by Notification No. G.S.R. 103, dated 6.2.2013 (w.e.f. 8.8.1975).]