The Rajasthan Colonisation (Land Development Works) Rules, 1976
Published vide Notification No. G.S.R. 139/F. 4(7) Revenue/Col./76, dated 2-3-1976 - Rajasthan Gazette, Extraordinary, Part 4-C, Sub-part 1, dated 4-3-1976
RJ469
In exercise of the powers conferred by section 28 read with section 9 of the Rajasthan Colonisation Act, 1954 (Rajasthan Act XXVII of 1954), the State Government hereby makes the following rules namely, Rajasthan Colonisation (Land Development Works) Rules, 1976.
- Short title.- These Rules may be called the Rajasthan Colonisation (Land Development Works) Rules, 1976.
- Definitions.- In these rules unless there is anything repugnant in the subject or context:-
(i) "Act" means the Rajasthan Colonisation Act, 1954 (Rajasthan Act XXVII of 1954).
(ii) "Section" means a Section of the Act.
- Mode of service notice.- Every notice under this Act shall be served either by tendering or delivering a copy thereof, or sending such copy by post in a cover registered under the Indian Post Office Act, 1898 (Central Act VI of 1898), to the person on whom it is to be served or his authorised agent, or, if service in the manner aforesaid cannot be made, by affixing a copy thereof at his last known place of residence or at some place of public resort in the village in which the land to which the notice relates is situated.
- Higher rent for Land Development Works.- In case of land being in the possession of a sub-tenant of mortgagee under a valid lease of mortgage at the time of land development works, such sub-tenant, shall be liable to pay such proportionate higher rent, for the remaining period of the lease or such mortgagee shall be liable to account for at the time of assessing the re-payment or debt amount as the case may be, for the increased income from the land development work as the State Government may prescribe from time to time in this behalf.
