Section 3(i) in Rules Under the Land and Revenue Regulation
(i)no officer of lower status than a Sub-Deputy Collector shall pass final orders to issue a periodic lease or to grant settlement of land, and provided that Sub-Deputy Collectors may not exercise such powers if the land in question exceeds [12 bighas or such other area as may be prescribed by the State Government by general or special order from time to time.] [Substituted vide Notification No. SS 351/64/92, dated 18 May 1967.]
