- On and from the commencement of this Act, there shall be the following classes of land-holders:-(1)Land Settlement Certificate holder is a person to whom land has been permanently settled for agricultural purposes such as, growing particular crops or for mixed farming, or for nonagricultural purposes such as, construction of a house.(2)Periodic Patta holder is a person to whom land has been leased out for a fixed or limited period for specific purpose such as, commercial plantation, horticulture and the like.(3)Pass holder is a person to whom a specific permission is given by the Government only for construction of a house, shop, stall inside and outside town area. In places where survey and settlement operation has not been done, the Village Council is given authority to issue such Pass inside a village perimeter as may be notified by the Government from time to time.(4)Lease holder is a person who is given a lease of specified tenure to occupy certain parcel of land for specific purpose like industry, educational institution, etc.
