Section 13B in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
13B. [ [Inserted by Notification No. F. 4(2) Col./92, dated 19.2.97-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.3.97, page 255 (3). [w.e.f 19.2.97] = 1998 RSCS/Part II/page 290/H. 256.]
Notwithstanding anything contained in Rule 13-A, a land allotted before 31.12.92 to a person eligible for allotment as a sale by special allotment under the said rule, but such allotment being invalid on the ground that the land so allotted was not notified in the official Gazette as required may be regularised by Collector/Commissioner on payment of the present cost of land calculated at rates for special allotment prevailing on the date of application for regularisation. The present rates for special allotment shall be determined by the Commissioner keeping in view the rate of land of similar soil classification notified for the special allotment in the same or the nearby chak at the time of earlier allotment and by affecting 15% yearly increase in them. The rate so determined shall be notified. The application for such regularisation shall have to be submitted within a period of 180 days or upto the time to be extended by the Government from time to time from the date of issue of notification of rates at which land shall be regularised. The amount if any already paid shall be adjusted if it is in excess of 35% of the present cost of land and if amount already deposited is less than 35% of the present cost, the balance shall have to be deposited along with application of regularisation. The remaining price shall be recovered as per the provisions of clause 3 of sub-rule 5 of Rule 13-A:Provided if the above allotment is made of a small patch which, in-fact, is not a small patch, such allotment of the land shall not be regularised.]
