Section 3 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
3. Notification as to settlement.
- The State Government may, at any time after the commencement of this chapter, declare, by notification in the official Gazette that the Pargana or any local area therein, as may be specified, is brought under settlement operations and thereupon the same shall be held to be under settlement and continue to be so until the issue of a second notification by the State Government declaring the settlement to be closed.
