Section 25 in Rules Under the Land and Revenue Regulation
25. Settlement of land previously resigned.
- Notwithstanding anything contained in these rules, if it be proved that the applicant for, or 'occupant of, any land relinquished during the previous year, the settlement, if any with him shall be on an annual lease and he shall be liable to be assessed on such land at 50 per cent, above the rates at which he would otherwise have been assessed. On expiry of such annual lease, resettlement shall be made with the settlement-holder if he desires it, at the ordinary rates, and under the ordinary rules.
