Section 18(6) in Rules Under the Land and Revenue Regulation
(6)[ Nothing in sub-rule (3) of this rule shall apply to any person who has refused an offer of settlement in respect of the land of which he is in possession.] [Substituted vide Notification No. RSS. 351/64/92, dated 18th May 1967.] [***] [Deleted by Notification No. RSS. 508/59/38, dated 5th May 1961.]
