43. State Government may exempt proprietors from obligations imposed by Act.
- Notwithstanding anything contained in Section 38 or the last preceding Section the [State] [Substituted by ALO.] Government may in any district exempt proprietors and managers of all or any estates which are liable to pay less than twenty rupees of land revenue annually, and proprietors and managers of all or any revenue-free properties which consist of less than fifty acres of land from the obligations imposed by this Act in respect of applying for registration of their names, and may at any future time withdraw such exemption and require such proprietors and managers to register their names.
