Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(8) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968

(8)Such price may be different for different areas and different classes of land. The reserve price fixed shall be realised in 10 equal half yearly instalments:][Provided that the first instalment shall be payable 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] [Substituted by Notification No. F. 4(15) Revenue/Col./88, dated 06.12.1988 - Rajasthan Gazette, Part IV(C), dated 21.09.1989, page 110.].