104. Bequest by bhumidhars belonging to scheduled castes [Section 107(2)].
(1)If a bhumidhar with transferable rights belonging to a Scheduled caste wants to make a bequest of land held by him in favour of a person not belonging to such caste, he may apply to the Collector for grant of permission under section 107(2).(2)Before granting such permission, the Collector shall take into consideration the circumstances as to why the applicant desires to make a bequest in favour of a person not belonging to the said caste, and may allow or reject the application by speaking order.
