Section 116 in Rules Under the Land and Revenue Regulation
116. Power of Deputy Commissioner to order the name of a proprietor, of etc., be struck out of register.
- Whenever it comes to the notice of the Deputy Commissioner that any person whose name is recorded in the General Registers as proprietor, settlement-holder or manager of an estate is no longer in possession of any such interest in the estate, the Deputy Commissioner may order the name of such person to be struck out from the register:Provided that the Deputy Commissioner shall not strike out the name of any recorded proprietor or landholder, or manager on behalf of a proprietor or land-holder, without giving him due notice and hearing any objections he may prefer against his name being struck out.
