Section 65 in Rules Under the Land and Revenue Regulation
65. Town land in backward locality may be example from operation of this Section.
- The State Government may from time to time, by notification in the official Gazette, exempt from the operation of this Section of the rules any town land on the ground of the backward condition of the locality and dispose of it by lease for such term and at such rates as they may think fit.A. Initial leases of waste lands in town
