Section 7 in The Rajasthan Special Assistance to Disabled Ex-Service Men and Dependants of Deceased Defence Personnel (Allotment of Lands) Rules, 1963
7. Terms and conditions of Allotment.
(1)No Nazrana or purchase price shall be charged from any person to whom land is allotted under these rules, but the allottee shall have to pay betterment charges, recovery whereof shall commence three years after irrigation starts.(2)The tenure shall be governed by the provisions of Condition No. 9 of the General Colony Conditions referred to in Rule 4.(3)The allottee shall have to pay land revenue, and other charges, as laid down in Condition No. 14 of the General Colony Conditions.(4)[ In case the allottee fails to take possession of the land allotted to him within six months from the date of allotment, the allotment shall be deemed to have been cancelled and the land shall thereupon be available for re-allotment to any other person under these rules.] [Inserted by Notification No. F. 7(183) Irg./62, dated 09.09.1996 - Rajasthan Gazette, Part IV-C, dated 16.02.1967.]
