111. Revenue management of villages or estates not belonging to the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] that may be temporarily under the management of [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government.
- In the event of any alienated village or estate coming under the temporary management of [Government Officers] [The words 'Government Officers' were substituted for the words 'Servants of the Crown' by the Adaptation of Laws Order, 1950.], it shall be lawful for the Collector to let out the lands thereof, at rates determined by means of a survey settlement or at such other fixed rates as he may deem to be reasonable, and [to grant unoccupied lands on lease] [These words were substituted for the words 'to sell the occupancy of unoccupied lands by auction' by Bombay 4 of 1913, section 50.] and otherwise to conduct the revenue management thereof under the rules for the management of unalicnated lands, so far as such rules may be applicable, and for so long as the said village or estate shall be under the management of [Government Officers] [The words 'Government Officers' were substituted for the words 'Servants of the Crown' by the Adaptation of Laws Order, 1950.]:Provided, however, that any written agreements relating to the land, made by the superior holder of such village or estate, shall not be affected by any proceedings under this section in so far as they shall not operate to the detriment of the lawful claims of [the [Government] [The words 'the Crown' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] on the land.
