(6)[Where the Tahsildar is not competent to grant land under these rules or where the extent of land applied for is more than the extent of land which he is competent to grant] [Substituted for the words 'Where the extent of land applied for is more than the extent of land which the Tahsildar is competent to grant' by GSR 223, dated 14-7-1971 w e f. 22-7-1971.] he shall submit the application to the Officer who is competent under these rules to grant such extent of land along with the report in the matter and such competent officer may pass orders granting the land.
