Section 13A in Rules Under the Land and Revenue Regulation
13A. [ Settlement of land for non-agricultural purposes. [Inserted by Notification No. RSS.RSS. 320/53/56, dated 23rd April 1058.]
- Notwithstanding anything in these rules or any order made thereunder, the State Government may, by general or special order, direct that wherever a periodic lease is granted or an annual lease is converted into periodic, it shall be subject to the payment of premium at such rate as may be fixed by the State Government.] [Substituted vide Govt. Notification No.RSS. 351.65/92, dated 18th May 1967.][Provided that settlement of land on periodic basis or conversion of annual land to periodic for purposes other than agricultural shall be made only with the prior approval of the State Government and subject to payment of premium at such rates as may be fixed by the State Government from time to time.] [Add divided Notification No. RSS.RSS. 351/64/92, dated 18th May 1967.]
