Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Colonisation (Allotment And Sale Of Government Land In The Indira Gandhi Canal Colony Area) (Sixth Amendment) Rules, 2007 [03 October 2007] CONTENTS 1. Short title and commencement 2. Amendment of rule 21-A Rajasthan Colonisation (Allotment And Sale Of Government Land In The Indira Gandhi Canal Colony Area) (Sixth Amendment) Rules, 2007 [03 October 2007] In exercise of the powers conferred by section 28 read with section 7 of the Rajasthan Colonisation Act, 1954 (Rajas-than Act No. XXVII of 1954), the State Government herein nukes 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) (Sixth Amendment) Rules, 2007. (2) They shall come into force at once. 2. Amendment of rule 21-A :- After existing sub-rule (7) of rule 21-A of the Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975, the following new sub rule (8) shall be inserted, namely: -- "(8) Notwithstanding anything contained in these rules, the Cooperative Society to whom land was allotted and the said society provided that land to its member for cultivation and the said Land has been resumed under the Rajasthan (Allotment of "Land to Cooperative Societies) Rules, 1959. If the said member or his successor is landless and continuously in possession and cultivating the said land personally the allotting authority may on advice of Adisory Committee instead of ejecting him, a Hoi the whole or part of that land subject to ceiling limit on payment of 25% of the reserve price incase of member of Scheduled Castes, Scheduled Tribes, Other Backward Classes and Below Poverty Line families and on payment of 50% of the reserve price in case of others," No. F.4 (2) Co1/07, By Order of the Governor, A.R. Pathan, Deputu Secretary to the Government