Section 132 — Purposes for which, when settlement is not in progress, Deputy Commissioner shall exercise Settlement-officers’ powers.

The Deputy Commissioner shall, when a settlement is not in progress, exercise the powers conferred by this Act on Settlement-officers for the following purposes:— (a) causing boundary-marks to be erected· or repaired, and recovering the. cost of such erection and repair; (b) assessing land-revenue on lands which are liable to assessment, but have not been assessed; (c) declaring any. local area to be a mahal; (d) settling lands from which the proprietors were excluded at settlement and to which they have been or are about to be re-admitted; (e) settling mahals in respect of which an application has been made under the third proviso to section fifty-six; (f) dealing with claims to hold land wholly or partially free from revenue as against the malguzars; (g) assessing lands gained by alluvion; (h) ascertaining and recording village-cesses which are levied when this Act comes into force, but have not been recorded at the settlement

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