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State of Rajasthan - Section

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

13A. [ Regularisation of certain cases of trespassers. [Inserted by Notification No. F. 4(11) Revenue/Col./88, dated 25.03.1989 - Rajasthan Gazette Part IV-(C), dated 18.05.1989, page 79.]

(1)Notwithstanding anything contained in these rules, and subject to the specific or general directions of the Government, the Allotting Authority may, [xxx], instead of ejecting a trespasser from the land occupied by him, allow him to retain possession of the whole, or part of such land subject to the extent of the ceiling area applicable to the allottee under the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Rajasthan Act II of 1973):Provided that such trespasser has been in continuous possession of the trespassed land prior to [1.1.2000] [Substituted by Notification No. F. 4(2) Col./01, dated 11.1.2008 - Rajasthan Gazette Extraordinary Part IV-C(I), dated 25.1.2008, page 159(2) = 2008 RSCS/Part II/page 377/H. 187 for the following expression: '1.1,1995'.].
(2)Upon Regularisation in the manner indicated in sub-rule (1), the trespasser shall be deemed to have been allotted the land so regularised under these rules and shall be governed by the terms and conditions prescribed in these rules.
(3)Such trespasser upon Regularisation shall be bound to pay the price at the [fifty percent of the market rate or twice the reserve price prescribed under Rule 16, whichever is higher:Provided that trespasser belonging to the Scheduled Caste/ Scheduled Tribe/ Beneficially of the T.R.D.page shall pay twenty five percent of the market rate or reserve price prescribed under Rule 16, whichever is higher.] [Substituted by Notification No. F.4 (2) Col./2001, dated 19.06.2002 - Rajasthan Gazette Extraordinary, Part IV-C(I), dated 1.7.2002, page 63, w.e.f. 19.06.2002 = 2002 RSCS/Part II/page 469/H. 480 for the expression: 'market rate'.]
(4)The price so fixed under sub-rule (3) shall be paid by the trespasser in four yearly instalments and the first of such instalments shall be payable within 30 days from the date of order of Regularisation. The subsequent instalments shall be payable on or before 15th July every year.
(5)The price of land so fixed shall be deemed to have become due from the date of order of regularisation and a simple interest at the rate 6% per annum shall be payable on the amount of the instalment which has fallen due for payment. In case the allottee does not make payment of the instalment becoming so due even after the lapse of the period prescribed, for each instalment interest at the rate of 9% per annum shall be payable on the amount of such instalment from its due dale and if the instalment continuous to fall in arrears exceeding six months the interest at the rate of 12% per annum shall be payable by such defaulter.
(6)All instalments together with interest, if any, shall be paid at the nearest Treasury or Sub-treasury.
(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%]