Section 26 in Rules Under the Land and Revenue Regulation
26. Confirmation and cancellation of settlements.
- Subject to the general control of the State Government, the Commissioner shall have power to confirm all settlements, and also to cancel any settlement made in contravention of these rules, [after giving the lease-holder an opportunity of being heard.] [Added vide Notification No. RSS. 351/64/92. Dated 18th May 1967]
