- For allotment of land for agriculture and allied purposes, Revenue Officer may issue a Periodic Patta with prior approval of the Government for reclamation or preparation or development of land. Such Periodic Patta shall be valid only for initial 5 (five) years. After a period of 5 (five) years, if the land has not been reclaimed or prepared or developed, the Periodic Patta shall lapse automatically.Provided that the land document shall contain clear geographical description (macro and micro mapping) and distinguishable boundary description accompanied by boundary pillars and accurate measurement of the area duly recorded.
