Section 66 in Rules Under the Land and Revenue Regulation
66. Waste lands in towns shall be settled by the Deputy Commissioner in accordance with rules 67-71.
- Waste land in towns shall settled by the Deputy Commissioner in accordance with rules 67-71 of these rules subject to confirmation by the [State Government] [(Substituted by Notification No. KSS. 261/62/9, dated 14th May 1963)]. In subdivisions the functions of the Deputy Commissioner shall be exercised by the Sub-divisional Officer, subject to the control of the Deputy Commissioner. In this Section of the rules, unless the contrary is apparent from the context the expression "Deputy Commissioner" includes a Sub-divisional Officer.
