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(1)     The Rajasthan Colonisation (Amendment) Ordinance, 1991 (Ordinance No. 2 of 1991) is hereby repealed.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.