13. Board may direct that three last sections shall not apply to any district. -
If it shall appear to the Board that the circumstances of any district are such, [or that, in consequence of the preparation of a record-of-rights, or for any other reason, the circumstances of any district or part of a district are so altered,] that it is not desirable or practicable to prepare [or re-write or maintain] the register of revenue-free lands in the manner described in the three last preceding sections, the Board may direct that the said sections shall not apply to such district, and may lay down rules, not being inconsistent with the provisions of this Act, in respect of the registration of revenue-free lands and of the proprietors and managers thereof:Provided that such rules shall require the registration of the name of one or more persons as liable for the discharge of the duties and obligations referred to in section 68 in respect of all lands which under such rules may be registered as separate revenue-free properties.Such rules, when they shall have been sanctioned by the [State Government] and published in the [Official Gazette] and otherwise locally as the [State Government] may order, shall, from such date as the [State Government] may direct, have the same force as if they were included in this Act.
