Section 30(2)(d) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

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State of Rajasthan - Subsection

Section 30(2)(d) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(d)Every bidder shall be required before being permitted to bid in auction to deposit an amount [as fixed by the concerned trust] [Substituted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002 for the words 'specified below'.] which shall be refunded to him at the close of the bid or adjusted against premium in case of successful bidder,-

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State of Rajasthan - Subsection

Section 30(2)(d) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974