Section 63(2) in Rules Under the Land and Revenue Regulation
(2)How settlement may be accepted. - In those local areas in which sections 33(2) and (3) are in force, the person to whom an offer of settlement has been made shall, if he is willing to accept it, deliver to the Settlement Officer within 30 days as aforesaid an acceptance in writing under his hand in Form No. 13.[Section IV] [(This is new Section introduced by Notification No. 44-R., dated the 4th January, 1940, in substitution of the old Section)]Town LandsGrant of Leases and Settlement of Land-Revenue In Respect of Town Lands
