Section 2(ii) in The Rajasthan Colonisation Act, 1954
(ii)[ "colony" means any area to which this Act shall, by notification in the Official Gazette, be applied by an order of the State Government, or in respect of minor irrigation projects, by an order of the Collector authorised by the State Government in this behalf;] [This clause was brought into force in West Banas Project area vide Notification No. F(87) Irg/62, dated February 1963, Published in Rajasthan Gazette, Part 1(b), dated 14.2.1963. It is substituted by Rajasthan Act No. 16 of 1991, w.e.f. 1.7.1991.].
