Section 28(3) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(3)[Notwithstanding anything contained in sub-conditions (1) and (2) above, but subject to Section 42 of the Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955), where land is sold for industrial, commercial or public welfare purposes] approved by Government or is sold to the Government or a Corporation or an Institution or a Company run by Government or an Educational Institution registered and approved by the Government, [or Registered Housing Cooperative Societies (Registered under the Rajasthan Co-operative Societies Act, 1965) permission to sell may normally be granted] [Inserted by Notification No. F. 4(28) Revenue/Col./84, dated 08.05.1986-Rajasthan Gazette, Part IV-(C), dated 29.05.1986, page 38.] .]
