Section 2(x) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(x)"Resident of Rajasthan" means a person who has been continuously residing in Rajasthan since before 1st April, 1955 and who is certified as such by an officer of the Colonisation Department not below the rank of Assistant Colonisation Commissioner having jurisdiction in the area on the basis of evidence to be recorded by him.
