Section 3 in The Rajasthan Colonisation (General Colony) Conditions, 1955
3. Application of Act and the terms of this Statement to other Statements of Conditions.
(a)This statement is issued subject to the provisions of the Act.(b)All grants of land under the Act, whether by way of Ghair Khatedari tenancy or conferment of Khatedari rights or otherwise, and whether made under this statement or any subsequent or special Statement of Conditions, shall be subject to its provisions, so far as they are applicable thereto and save and in so far as they may be expressly modified, abrogated or supplemented by such subsequent or special Statement of Conditions applicable to any particular part of the State or class of land, and(c)Whenever any Statement of Conditions is hereafter issued with respect to any land to which the Act has been applied, or whenever a grant of such land is made by means of any written instrument:-(i)the language used in such statement or instrument shall, unless there is anything repugnant in the context and unless any other meaning is assigned thereto, be governed by the same rules of interpretation as those contained in these [Conditions] [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.].(ii)any expression which is used to describe the party making the grant on behalf of the Government shall be deemed to include the successors and assigns of that party;(iii)any expression used to describe the other party shall be deemed to include the heirs, legal representatives, and permitted assigns of that party, and if the said expression includes co-sharers, any obligation or liability imposed on that party shall be the joint and several obligation or liability of each co-sharer;(iv)any reference to any officer by the name of his office shall be construed as reference to the officer having charge over the area in which the land is situated and shall be deemed to include any other officer of the Government duly authorised in that behalf.
