151. Power of Revenue Officer to record private land on application of proprietor or tenant.
- In the case of any land alleged to be a proprietor's private land, on the application of the proprietor or of any tenant of the land, and on his depositing the required amount for expenses, a Revenue Officer may, subject to, and in accordance with, rules made in this behalf by the State Government ascertain and record whether the land is not a proprietor's private land.
