Section 2(vi) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(vi)"Colony Naib-Tehsildar" means an officer appointed by the State Government as such or a Naib Tehsildar appointed under sub-clause (ii) of clause (c) of section 20 of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956) where the Colonisation work is not operated by the Colonisation Department of the State Government.
