114. Government may direct an original or revision settlement of land revenue of any land.
(1)The State Government may at any time direct a settlement, hereinafter referred to as an original settlement of the land revenue of any land whether a revenue survey of such land has been made under section 106 or not.(2)The State Government may also direct at any time a fresh settlement, hereinafter referred to as a revision settlement, of the land revenue of such land:Provided that no enhancement of assessment shall take effect before the expiration of the settlement for the time being in force.
