Section 23 in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
23. Exercise of powers.
(1)If there is any Colonisation Officer appointed under that title for the area in which the land is situated, the powers or functions conferred on the Collector by these or any special conditions, shall be exercised by such officer, unless Government otherwise directs.(2)[ xxx] [Deleted by Notification dated 21.05.1971-Rajasthan Gazette, dated 20.04.1972.][Schedule] [Added by Notification dated 07.05.1970-Rajasthan Gazette, dated 07.05.1970.][See Condition No. 6]Procedure for Drawal of Lots
