Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Colonisation (Allotment And Sale Of Government Land In The Indira Gandhi Canal Colony Area) (Amendment) Rules, 2008 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) (Amendment) Rules, 2008 In exercise of the pewere 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) (Amendment) Rules, 2008. (2) They shall come into force at once. 2. Amendment of rule 21 (A) :- For the existing proviso to sub-rule (1) of rule 21-A of the Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) (Amendment) Rules, 1975 following proviso shall be substituted:-- "Provided that such trespasser has been in possession, over the trespassed land for minimum five years during preceding seven, years from 1.1.2000 and still in continuous possession from 1.1.2000 [No: F. 4(16) Col. /99] By order of the Governor Bhagwan Sahai Meena) Dy. Secretary to the Govt.