Section 23 in Rules Under the Land and Revenue Regulation
23. Road side land.
(1)Nothing in these rules shall entitle any person to obtain a lease in respect of land within 75 feet of the centre line of a public road. Any person occupying or encroaching on such land shall be liable to ejectment under Rule 18 of the Rules.Explanation. - The expression "public road" includes (I) any road maintained by the State Government or by a local authority and (11) any other road declared by the State Government to be a public road for the purpose of this rule.(2)Except under the general or special order of the State Government , no new periodic lease shall be issued in respect of land within one chain (66 Feet) of the 75 feet reservation from the centre line of the road maintained by the State Government.Note. - This rule applies to existing and not to projected roads. It is. however, open ti the Public Works Department to apply to the Deputy Commissioner to utilise his powers under rule 2 so as to reserve from settlement Otherwise than on annual lease land lying within 141 feet from the centre line of a projected road.
