13. Board may direct that three last Sections shall not apply to any district.
- If it shall appear to the Board that the circumstances of any district are such, [or that in consequence of the preparation of a record-of-rights, or for any other reason, the circumstances of any district or part of a district are so altered,] [Inserted by Beng. Act 2 of 1906.] that it is not desirable or practicable to prepare [or rewrite or maintain] [Inserted by Beng. Act 2 of 1906, Section 3(2).] the register of revenue-free lands in the manner described in the three last preceding sections.The Board may direct that the said Sections shall not apply to such district, and may lay down Rules, not being inconsistent with the provisions of this Act, in respect of the registration of revenue-free lands and of the proprietors and mangers thereof: Provided that such Rules shall require the registration of the name of one or more persons as liable for the discharge of the duties and obligations referred to in section sixty-eight in respect of all lands which under such Rules may be registered as separate revenue-free properties;Such rules, when they shall have been sanctioned by the [State] [Substituted by A.L.O.] Government and published in the [Official Gazette] [Substituted by A.L.O. for the words 'Calcutta Gazette'.] and otherwise locally as the [State] [Substituted by A.L.O.] Government may order, shall, from such date as the [State] [Substituted by A.L.O.] Government may direct, have the same force as if they were included in this Act.
