Section 5 in Rules Under the Land and Revenue Regulation
5. Applications for land.
- Application for leases of waste land shall [* * * ] [Deleted vide Notification No. SS 351/64/92, dated 18 May 1967.] be in writing and shall be presented to the Deputy Commissioner, or to such other Officer as may be empowered by the Deputy Commissioner under rule 3. They shall be made in such form as the State Government may from time to time direct.Note. - Deputy Commissioners should indent for a sufficient number of these forms for sale by the Revenue Nazir - (a) to the public and (b) to the stamp vendors for retail sale to the public.
