- The term of every settlement made under this Act shall be twenty years :Provided the State Government may extend the term beyond twenty years, having regard to the pressure of the population on the land, the extent to which culturable area is cultivated and the fullness of the rentals:Provided also that for special reasons to be recorded, such as a serious deterioration, considerable concealment of assets or the deliberate and extensive throwing of land out of cultivation, or for any other sufficient reasons, the State Government may sanction shorter term of Settlement for any local area :Provided further that in the case of a first settlement as settlement for precarious tracts and alluvial areas the State Government may sanction shorter terms and make rules for intermediate revision of settlement.
