Section 67(2) in Rules Under the Land and Revenue Regulation
(2)[Provided that settlement of town land shall, unless the State Government otherwise direct, be subject to prior payment of premium at such rate as may be fixed by the State Government] [(Substituted vide Notification No. RSS. 331/64/92, dated 18th May 1967)][* * *] [(Deleted by Notification No. RSS. 351/64/92, dated 18th May, 1967)]
