Section 15 in Rules Under the Land and Revenue Regulation
15. Settlement of occupied lands not included in any lease.
- [No person shall have any right to settlement merely because he is in occupation of land not included in any lease granted by the State Government either to himself or to any other person] [Substituted vide Notification No. RSS. 351/64/92, dated 18th May 1967.].[*** ] [Deleted vide Notification No. RSS. 351/64/92, dated 18th May 1967.]
