98. Land granted for receptacles of household refuse, etc. and for storing fodder.
(1)Subject to rules made by the State Government in this behalf has Sub-Divisional Officer may grant in villages towns or cities free of premium or rent land of such dimensions as may be prescribed to serve as receptacles for the household refuse, stable little and cattle dropping and other rubbish and manure, and for storing fodder for cattle :Provided that-(i)Such land shall not be claimed as a mater of right, and shall be provided only if it is available;(ii)the Collector shall have the right to resume any such land without paying any compensation;(iii)the person to whom land may be granted shall not have any right of transfer by exchange, mortgage, sale, gift or bequest therein; and(iv)the person to whom such land is granted shall abide by the orders passed under the provisions of this Act or any rules made thereunder.(2)The land granted under sub-section (1) may be resumed under the orders of a revenue officer not below the rank of a Tehsildar, if, and when, the person to whom it has been granted contravenes any of the provisions of this section or the rules made thereunder.
