Section 2 in The Rajasthan Colonisation (Fruit and Vegetable Gardens) Conditions, 1955
2. Application of the Act and provisions of General Colony Conditions.
- This statement is issued subject to the provisions of the Rajasthan Colonisation Act, 1954, and its conditions shall be in addition to and in supplement of such of the conditions of the "Rajasthan Colonisation (General Colony) Conditions, 1955" as are set out in the schedule to this statement and all grants of land under this statement whether by way of Ghair Khatedari tenancy or conferment of Khatedari rights or otherwise, and whether made under this statement or any subsequent statement shall be subject to the provisions of the said conditions so far as they are applicable thereto, and save in so far as they may be expressly modified, aborted or supplemented by subsequent statements of conditions made applicable, from time to time, to any particular part of the State, class of lands or to any class of persons.
