Section 15A in The Rajasthan Colonisation (General Colony) Conditions, 1955
15A. [ Exemption from Payment of interest. [Substituted Notification No. G.S.R. 50, dated 4.10.2016 (w.e.f. 9.11.1955).]
- Notwithstanding anything contained in these conditions or any allotment rules framed under the Act for grant of land, the State Government may exempt fully or partially either prospectively or retrospectively from payment of interest payable on late payment of instalment of purchase price or cost of nazrana by any class person.]
