Section 16A in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
16A. [ Recovery of price. [Substituted by Notification No. F. 4(12) Revenue/Col./88, dated 06.12.1988 - Rajasthan Gazette Part IV-(C), dated 31.08.1989, page 93.]
- The reserve price in Rule 16 shall be realised in 10 equal half yearly instalments and the first instalment, shall be commencing from the year in which the irrigation water is let out for such land or two years after the date of allotment, whichever is later.]
