Section 19 in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
19. Officer conducting the [Sealed bid] [Substituted by Notification No. F. 4(19) Col./99, dated 9.11.99-Rajasthan Gazette Extraordinary Part IV-C(I), dated 1.4.2000, page 5(3) = 2001 RSCS/Part II/page 88/H. 77 for the expression: 'Auction'.].
- [Sale by [sealed bid] [[Substituted by Notification No. F. 4(9) Revenue/ Col./87, dated 3.9.1987 - Rajasthan Government Gazette, Part IV-C, dated 1.6.1989, page 24, for the following:-'Sale by public auction under these rules shall be held by the Allotting Authority or by a Gazette d Officer appointed by the Colonisation Commissioner for the purpose not below the rank of an officer of the Rajasthan Administrative Service.']] under these rules shall be hold by the Allotting Authority appointed by the Colonisation Commissioner with the recommendation of Auction Committee appointed by the State Government.]
