(1)The following Revenue Officers shall be competent to grant land for agricultural purposes other than cultivation of plantation crops to the extent noted against each.-(i)Tahsildar in charge of a Taluk. - Up to two hectares of dry land or one hectare of wet land or garden land;(ii)Assistant Commissioner in-charge of the Revenue Sub- Division or any Assistant Commissioner in a District to whom the powers of the Deputy Commissioner to grant lands are delegated. - Up to four hectares of dry land or two hectares of wet or garden land;(iii)Deputy Commissioner of a District. - Not exceeding six hectares of dry land or three hectares of wet or garden land;(iv)Divisional Commissioner. - Exceeding six hectares of dry land or three hectares of wet or garden land but not exceeding ten hectares of dry land or five hectares of wet or garden land;(v)In any other case in excess of the extent specified in sub-clause (iv), the proposals shall be submitted to Government for sanction.(1A)[ Notwithstanding anything contained in sub-rule (1), where Special Assistant Commissioners for grant of land under these rules are appointed, the Revenue Officers specified in items (i) and (ii) of sub- rule (1) shall not be competent to grant land and the said Special Assistant Commissioners shall, within their jurisdiction, be competent to grant land for the purpose specified in sub-rule (1) upto four hectares of dry land or two hectares of wet or garden land.] [Sub-rule (1-A) inserted by GSR 223, dated 14-7-1971, w.e.f. 22-7-1971.](2)For the purpose of cultivation of plantation crops, the Deputy Commissioner of a district may grant lands upto an extent of 10 hectares and the Divisional Commissioner may grant lands upto an extent of fifteen hectares. In all other cases the proposals have to be submitted to Government for sanction.(3)For non-agricultural purposes other than building sites the following Revenue Officers may subject to the provisions of Rule 10(3) grant lands to the extent noted against each on collection of market value which should include conversion fine also to be determined by them.(i)Deputy Commissioner. - Up to an extent of four hectares;(ii)Divisional Commissioner. - Exceeding four hectares but not exceeding 8 hectares;(iii)In any other case in excess of the extent specified in sub-clause (ii) the proposals shall be submitted to Government for sanction.
