Section 24(1) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(1)Notwithstanding anything contained in these rules the Government may make allotment to any person as a special case:[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 Government Gazette, Part IV-C, dated 12.02.1981, page 430.]
