Rajasthan Colonisation (Medium And Minor Irrigation Projects Government Lands Allotment) (Amendment) Rules, 2008
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Colonisation (Medium And Minor Irrigation Projects Government Lands Allotment) (Amendment) Rules, 2008 CONTENTS 1. Short title and commencement 2. Amendment of rule 21 Rajasthan Colonisation (Medium And Minor Irrigation Projects Government Lands Allotment) (Amendment) Rules, 2008 G. S.R. 90: - 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 (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968, namely:- 1. Short title and commencement :- (1) These rules may be called the Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) (Amendment) Rules, 2008. (2) They shall come into force at once. 2. Amendment of rule 21 :- In proviso to sub-rule (1) of rule 21 of the Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968, for the existing expression "1.1.1995", the expression 1.1.2000" shall be substituted. [No.F.4 (15) Col/88] By order of the Governor Bhagwan Sahai Meena) Dy. Secretary to the Govt.
Act Metadata
- Title: Rajasthan Colonisation (Medium And Minor Irrigation Projects Government Lands Allotment) (Amendment) Rules, 2008
- Type: S
- Subtype: Rajasthan
- Act ID: 22390
- Digitised on: 13 Aug 2025