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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973

(2)[ An allottee shall pay the price of the plot at the following rates:-
(i)For a plot of 100 [Sq. Meter] @ Rs. 4/- per [Sq. meter] [Substituted by Notification No. F. 4(13) Revenue/Col/77, dated 08.02.1982-Rajasthan Gazette, Part IV-(C), dated 05.05.1982, page 69, for 'Sq. Yd.']
(ii)For a plot of 150 [Sq. Meter] [Substituted by Notification No. F. 4(13) Revenue/Col/77, dated 08.02.1982-Rajasthan Gazette, Part IV-(C), dated 05.05.1982, page 69, for 'Sq. Yd.'] @ Rs. 6/- per [Sq. meter] [Substituted by Notification No. F. 4(13) Revenue/Col/77, dated 08.02.1982-Rajasthan Gazette, Part IV-(C), dated 05.05.1982, page 69, for 'Sq. Yd.']
He shall pay 25% more of the above price, if the plot is also provided with under ground sewage.] [Substituted by Notification dated 03.11.1973-Rajasthan Gazette, dated 06.11.1973.]