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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(viii) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(viii)"Colonisation Tehsil" and "Colonisation Tehsildar" shall respectively mean the area declared as such and an officer appointed as such for that area by the State Government and shall, where Colonisation operations have been closed, respectively include the concerned revenue tehsil and the Tehsildar appointed in relation thereto under section 20 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. XV of 1956);