Section 31 in Madhya Pradesh Bhudan Yagna Act, 1953
31. Power to remit land revenue.
(1)The State Government may, if it is satisfied that the Board has not been able to [allot] [Substituted for the words 'lease out' by Madhya Pradesh Act 21 of 1954, Section 19.] the land in any year, remit the land revenue or rent due on the land for that year.(2)The State Government may, by notification, direct that the powers conferred on it under sub-section (1) shall, subject to such conditions as may be specified, be exercisable by any officer not below the rank of a Deputy Commissioner.
