Section 13 in Rules Under the Land and Revenue Regulation
13. Conversion of annual lease into periodic lease.
- The Deputy Commissioner or other officer specially empowered in this behalf may convert an annual lease into a periodic lease in accordance with such instructions as a may be issued from time to time for his guidance by the State Government. [* * * ] [Deleted by Notification No. RSS. RSS. 508/50/38, dated 5th May 1961.].
