84. Change of class of public utility land (Section 77).
(1)When the class of any public utility land is sought to be changed under the proviso to section 77, then necessary request shall be made to the State Government through the Collector, giving details of the land, nature of its use and justification for the change.(2)The class of any public utility land may be changed only in exceptional cases when the State Government comes to the conclusion that the change of class of land is necessary in the public interest.(3)The State Government may accept the request with or without modification and may impose such conditions or restrictions as it considers necessary. The Collector shall thereafter give due publicity to the change in class of land and shall direct the records to be corrected accordingly.
