Section 24 in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
24. [Special powers of the State Government] [Inserted by Notification No. F. 4(13) Revenue/Col/77, dated 08.02.1982-Rajasthan Gazette, Part IV-(C), dated 05.05.1982, page 69.].
- Nothing contained in these Rules shall at any time, in any manner limit the powers of Government to dispose of any land in any manner if deems fit.[Provided that Government may delegate the powers of allotment in any case or a class of cases under this rule to the Colonisation Commissioner or the Collector or to any other prescribed authority, subject to such terms and conditions as may be prescribed in this behalf.] [Added by Notification No. F. 18(3) Revenue/Col/77, dated 07.02.1981-Rajasthan Gazette, Part IV-(C), dated 12.02.1981, page 430.]
