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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(5) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967

(5)All annual instalments shall be liable to be paid by the allottee at the nearest sub-treasury on or before 15th July and an interest @ 9% shall be charged on the amount of instalments falling into arrears on that date.