Section 18 in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
18. Power of Government to allot lands.
- Nothing contained in these Rules shall at any time and in any manner, limit the powers of the Government in the Colonisation Department to dispose of any Government land in any manner it 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.] [Inserted by Notification No. F. 18(3) Revenue/Col./77, dated 07.02.1981 - Rajasthan Gazette, Part IV(C), dated 12.02.1981, page 430.]
