Section 133 in Rules Under the Land and Revenue Regulation
133. Notices of demand.
- Notices of demand under section 68 of the Regulation shall ordinarily be issued by, and the signature and seal of, the following officers:- (a) By the Deputy Commissioner with respect to al estates situated within the Sader Subdivision of a district and not included within the limits of any tahsil or mauza. (b) By the Sub-divisional Officer with respect to all estates situated within the limits of a mufassil subdivision, and not included within the limits of any tahsil or mauza. (c) Tahsildar with respect to all estates situated within the limits of this Tahsil, or by the Sub-Deputy Collector or other officer invested with the power under section 68 of the Regulation.
