(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.
