- The government may allot land for agricultural and allied purposes subject to the following conditions:-(1)The land earmarked for permanent cultivation is to be allotted under Periodic Patta and which covers at least ½ (half) of the total land under the jurisdiction of the village concerned and shall include the area already used for permanent cultivation, such as, wet rice cultivation, mixed farming and land already allotted under Periodic Patta.(2)Under special circumstances the maximum area of land that can be allotted for permanent cultivation is not to exceed 60 bighas or 80,268 square metre per family or per juristic person domiciled in the State for which there shall be speaking orders of the Government having regard to the existence of special requirements.Provided that if the land earmarked for a permanent cultivation a Periodic Patta is not likely to be required within a year, the competent Revenue Officer may, on the request of the Village Council, allow the land to be used for special purpose or other seasonal farming or cultivation for one year.
