Section 16 in Rules Under the Land and Revenue Regulation
16. Prohibition to enter into land until issue of lease.
- [Lease shall be issued on written application only, and no person shall enter into possession of waste land in any area until a lease has been issued to him or otherwise a written permission by Deputy Commissioner has been granted to him, pending issue of such lease, to enter into possession.] [Substituted vide Notification No. RSS. 351/64/92, dated 18th May 1967.]
