Section 4(q) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(q)[ "Colonisation Tehsil" means the area declared as such by the State Government, and where such area has not been declared, shall mean the concerned "Revenue Tehsil" constituted under section 15 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. XV of 1956) and the phrase "Colonisation Tehsildar" shall mean the Colonisation Tehsildar placed in charge of such a Tehsil.] [Added by Notification F. 3(216) Revenue/Col./78, dated 08.11.1982 - Rajasthan Gazette, Part IV-(C), dated 18.11.1982, page 513..]
