6. Investing Colonisation Officers with powers of Revenue Courts.
- The State Government may, by order published in the [Official Gazette] [Inserted by Rajasthan 16 of 1991 [1.7.1991].], invest any officer appointed for colonisation of the colony with all or any of the powers of a Revenue Court or officer, other than the Board of Revenue, for the purpose of trying and hearing all or any specified classes of [applications] [Inserted w.e.f. 5-8-1983 by Rajasthan Act No. 12 of 1983.], suits or appeals arising in a colony.
