Section 23(2) in Rules Under the Land and Revenue Regulation
(2)Except under the general or special order of the State Government , no new periodic lease shall be issued in respect of land within one chain (66 Feet) of the 75 feet reservation from the centre line of the road maintained by the State Government.Note. - This rule applies to existing and not to projected roads. It is. however, open ti the Public Works Department to apply to the Deputy Commissioner to utilise his powers under rule 2 so as to reserve from settlement Otherwise than on annual lease land lying within 141 feet from the centre line of a projected road.
