Section 22(k) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(k)[ If at any time any Government land sold as un-command land/barani land becomes command land, the purchaser or his transferee, including subsequent transferees in possession of the land as the case may be, shall pay to the State Government, the price of command land notified by the State Government at the time of the sale of un-command/barani land of the same murabba/chak and in case the price of command land in the same murabba/ chak has not been fixed then the price of command land in the nearest murabba/chak or the price offered in open auction at the time of sale of un-command land, whichever is higher, along with interest @12% per annum from the date of sale of command land and up to the date of paying the difference amount of command land, less the price which he has already paid for the un-command/barrani land.] [Added by Notification No. F. 4(19) Col./1999, dated 28.4.2007-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 5.5.2007, page 63(2) = 2007 RSCS/Part II/page 478/H. 442.]
