Section 63 in Rules Under the Land and Revenue Regulation
63.
(1)How settlement may be refused. - Any person to whom an offer of settlement has been made in accordance with these rules, and who desires to refuse it, shall, within 30 days of the offer, inform the Settlement Officer of the refusal by noting in writing on the lease that he refuses to take settlement, and by returning the lease to the Settlement Officer. No refusal shall be valid unless made within the time and in the manner prescribed above.(2)How settlement may be accepted. - In those local areas in which sections 33(2) and (3) are in force, the person to whom an offer of settlement has been made shall, if he is willing to accept it, deliver to the Settlement Officer within 30 days as aforesaid an acceptance in writing under his hand in Form No. 13.[Section IV] [(This is new Section introduced by Notification No. 44-R., dated the 4th January, 1940, in substitution of the old Section)]Town LandsGrant of Leases and Settlement of Land-Revenue In Respect of Town Lands
