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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(ii) in The Rajasthan Colonisation (General Colony) Conditions, 1955

(ii)[] [Substituted by Notification No. F. 4(22) Revenue/Col./77, dated 31.07.1980-Rajasthan Gazette, Extraordinary, Part IV-(C), dated 12.08.1980, page 123.] Sink wells, construct watercourses, plant trees and make such other improvements as may be necessary for the purposes of cultivating the land to the best advantage; provided that no water course shall be made on a plan or in a position not approved or disapproved by the competent Irrigation Officer.