40. State Government may fix different dates in respect of different estates.
- The [State] [Substituted by A.L.O.] Government may in any district for the purposes of the last preceding section, fix different dates in respect of estates and revenue-free properties, or in respect of different classes of estates and revenue-free properties, or in respect of different portions of the district:Provided that no person shall incur any penalty or disability under this Act for failure to apply for registration of his name as such proprietor or manager as aforesaid until after the lapse of six months from the date on which the notice prescribed by the next succeeding section shall have been published in respect of his estate or property, or in respect of the class of estates or revenue free properties within which his estate or property falls, or in respect of the portion of the district in which his estate or revenue-free property is situated.
