110. Provisions applicable on relinquishment or forfeiture of a sub-division.
- Subject to the provisions of any law in force for the Prevention of Fragmentation and Consolidation of Holdings in the State, if any sub-division of a survey number is relinquished under section 102, or is forfeited for default in payment of land revenue, the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] shall offer such sub-division at such prices as he may consider reasonable to the occupants of the other sub-division of the same survey number adjacent thereto in such order as, in his discretion, he may think fit; in the event of all such occupants refusing the same, it shall be disposed of as the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] shall deem fit.
