Rajasthan Colonisation (Allotment And Sale Of Government Land In The Indira Gandhi Canal Colony Area) (Fifth Amendment) Rules, 2007

S Rajasthan 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Colonisation (Allotment And Sale Of Government Land In The Indira Gandhi Canal Colony Area) (Fifth Amendment) Rules, 2007 [21 September 2007] CONTENTS 1. Short title and commencement 2. Amendment of rule 13 Rajasthan Colonisation (Allotment And Sale Of Government Land In The Indira Gandhi Canal Colony Area) (Fifth Amendment) Rules, 2007 [21 September 2007] In exercise of the powers conferred by section 28 read with section 7 of the Rajasthan Colonisation Act, 1954 (Rajasthan Act No. XXVII of 1954), the State Government hereby makes the following rules further to amend the Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975, namely: 1. Short title and commencement :- (1) These rules may be called the Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) (Fifth Amendment) Rules, 2007. (2) They shall come into force at once. 2. Amendment of rule 13 :- In clause (e) of sub-rule (5) of rule 13 of the Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975, for the existing expression "31-12-1987" the expression "31-12-2008" shall be substituted. [No. F. 4 (11) Col/97] By Order of the Governor, A. R. Pathan Deputy Secretary to the Government.

Act Metadata
  • Title: Rajasthan Colonisation (Allotment And Sale Of Government Land In The Indira Gandhi Canal Colony Area) (Fifth Amendment) Rules, 2007
  • Type: S
  • Subtype: Rajasthan
  • Act ID: 22386
  • Digitised on: 13 Aug 2025