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

State of Rajasthan - Subsection

Section 13(2) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(2)The Allotting Authority shall be the Chairman of the Advisory Committee and the Colonisation Tehsildar shall act as Member-Secretary of the Committee.[Provided that if in the opinion of the advisory committee any land is to be allotted to the family member of the Advisory Committee, then the matter shall be referred to the Colonisation Commissioner/District Collector within whose jurisdiction the land is situate. The allotment shall be made after approval of the Colonisation Commissioner/Collector.] [Added by Notification No. F. 4(15) Col./92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4). = 1996 RSCS/Part II/page 117/H. 102.]