RAJASTHAN
COLONISATION (AMENDMENT) ACT, 1991
Preamble - RAJASTHAN COLONISATION (AMENDMENT) ACT, 1991
THE RAJASTHAN COLONISATION (AMENDMENT) ACT, 1991
[Act No. 16 of 1991]
[23rd September, 1991]
PREAMBLE
An Act further to amend the
Rajasthan Colonisation Act, 1954.
Be it enacted by the
Rajasthan State Legislature in the Forty-second Year of the Republic of India
as follows:--
Section 1 - Short title and commencement
(1)
This Act may be called the Rajasthan Colonisation (Amendment) Act,
1991.
(2)
It shall be deemed to have come into force on the 1st day of July,
1991.
Section 2 - Amendment of section 2, Rajasthan Act No. XXVII of 1954
In section 2 of the
Rajasthan Colonisation Act, 1954 (Rajasthan Act No. XXVII of 1954), hereinafter
referred to as the principal Act,--
(a) for the
existing clause (ii), the following shall be substituted, namely:--
"(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"; and
(b) after
clause (vi), the following new clauses shall be inserted, namely:--
"(vi-a) "Major
Irrigation Project" means the works constructed to use surface water for
irrigation of a culturable commanded area of more than 10,000 hectares;
(vi-b) "Medium
Irrigation Project" means the works constructed to use surface water for
irrigation of culturable commanded area of more than 2000 hectares but not more
than 10,000 hectares;
(vi-c) "Minor
Irrigation Project" means the works constructed to use surface water for
irrigation of culturable commanded area upto 2000 hectares;".
Section 3 - Amendment in section 4, Rajasthan Act No. XXVII of 1954
In section 4 of the
principal Act, after the expression "provisions of this Act.", the
words "The State Government may also authorise a Collector to exercise the
aforesaid powers in respect of a minor irrigation project for whole colony area
or any part thereof within the local limits of the district." shall be
inserted.
Section 4 - Repeal and Savings
(1)
The Rajasthan Colonisation (Amendment) Ordinance, 1991 (Ordinance
No. 2 of 1991) is hereby repealed.
(2)
Notwithstanding such repeal, all things done, actions taken or
orders made under the principal Act as amended by the said Ordinance shall be
deemed to have been done, taken or made under the principal Act as amended by
this Act.