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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955

(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.