LexaceLexace Open Lexace ›

Section 47 — Matters as to which Chief Commissioner is to instruct Settlement-officer

The Central Provinces Land-Revenue Act, 1881
The Chief Commissioner may from time to time, with the previous sanction of the Governor General in Council, give instructions to the Settlement-officer as to the principle on which land-revenue is to be assessed, and as to the sources of miscellaneous income to be taken into account in the assessment.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›