Section 67 in Rules Under the Land and Revenue Regulation
67. Applications for lease of waste land in towns shall be in writing.
- Lease of Waste lands in town shall be obtained by formal application only. Applications for leases of Waste land in towns shall be in writing and shall be presented to the Deputy Commissioner, who will have a map prepared of the land or have it indicated on an existing map, and after making such local inquiry as he thinks fit, either by himself or by a gazetted officer shall pass an order allowing the application in whole or in part or disallowing it altogether.(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)]
