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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2)(vi) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973

(vi)The Purchaser shall not, save with the prior written permission of the Executive Officer transfer the plot or any right, title, or interest therein to any other person, until and unless the full price of it has been paid to the Executive Officer and in case of plot sold by way of allotment the Purchaser shall not do so before the expiry of 7 years from the date of allotments: