- A grant of Government land should ordinarily be made in the form of a lease for a nominal rent such as Re. 1 a year. Formal application for the grant may be made after the terms have been settled as prescribed above. It should be made by the District Officer and should contain the following particulars:-(a)Statement of the object of the grant.(b)Full details relating to the land, such as situation, boundaries, area and value. It should also be stated whether the land is Khasmahal or in what other manner it is held by Government. A plan of the land should be appended.(c)A reference to the accepted conditions, a copy of which should be attached to the application.The application should be complete as to the object, terms, and details of the proposed transfer from the point of view of the Revenue Department, so that if Government approve generally of the proposals, they may be referred to the Board of Revenue which will be able to give its opinion on the materials already supplied without any further reference to the local authority. The application should ask for sanction, subject to the conditions referred to above and to the execution of the lease referred to. The application should be submitted to Government through the Commissioner and Director. Government will make such reference to the Board of Revenue as may be necessary, and will then pass orders on the application.(Government notification no. 200-E., dated the 19th April, 1919.)
