69. [ Disposal of lands or other property belonging to State Government under section 67. [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.]
- Subject to such rules as may be made in this behalf, [the State Government, the Regional Commissioner] [Substituted by Act 33 of 1975 w.e.f. 10.7.1975.] [xxx] [Omitted by Act 21 of 2003 w.e.f. 26.5.2003.], the Deputy Commissioner, the Assistant Commissioner in-charge of a Taluk or Taluks and the Tahsildar, may dispose of land or other property belonging to the State Government under section 67 or otherwise, for purposes of agriculture, industry or any public utility and subject to the provisions of Chapter XII for the construction of buildings.]
