Section 117E in The Bombay Land Revenue Code, 1879
117E. The term of settlement.
- A settlement shall remain in force for period of 30 years:Provided that in the case of any particular settlement, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, for reasons to be recorded, direct that the settlement shall remain in force for any period less than 30 years:Provided further that, when in the opinion of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government a revision settlement is inexpedient, or when the introduction of such settlement has, for any cause, been delayed, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may extend the term of the settlement for the time being in force for such period as it may think fit.
