Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Colonisation (Gang Canal Lands Permanent Allotment And Sale) (Amendment) Rules, 2008 [11 January 2008] CONTENTS 1. Short title and commencement 2. Amendment of Rule 9 (B) Rajasthan Colonisation (Gang Canal Lands Permanent Allotment And Sale) (Amendment) Rules, 2008 [11 January 2008] 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 (Gang Canal Lands Permanent Allotment and Sale)Rules, 1956, namely: - 1. Short title and commencement :- (1) These rules may be called the Rajasthan Colonisation (Gang Canal Lands Permanent Allotment and Sale) (Amendment) Rules, 2008. (2) They shall come into force at once. 2. Amendment of Rule 9 (B) :- For the existing proviso to sub-rule (1) of rule9 (B) of the Rajasthan Colonisation (Gang Canal Lands Permanent Allotment and Sale) Rules, 1956, the 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." By order of the Governor Bhagwan Sahai Meena) Dy. Secretary to the Govt.