- The Controller of Land Records, as may be prescribed, may grant a certificate in respect of each parcel of land to a land-holder certifying the nature of his title, the annual land revenue or tax payable, the location, area, survey number, plot (plan) number, terms and conditions of his holding and such other particulars as may be prescribed in the rules under this Act. Provided that no Land Settlement Certificate shall be granted to a person who does not fulfill the conditions as prescribed under sub-section (16) and sub-section (45) of Section 2 of this Act and unless prior permission of the Government in the manner of speaking order is obtained.
