Section 60 — Procedure on refusal of assessment by inferior proprietors.
The Central Provinces Land-Revenue Act, 1881
If all or any of the inferior proprietors refuse any assessment offered under section fifty, the Settlement-officer may exclude them all from the sub-settlement, and assign the proprietary management and profits of the mahal to the superior proprietor for any term not exceeding the term of settlement.Open in Lexace · Ask the AI about this section
Lex