The Settlement-officer shall investigate all claims against the Government to hold land free from revenue or at less than a full assessment, or to receive the whole or part of the land-revenue assessed on land which is not free from revenue. Power of Chief Commissioner to make rules.--- The Chief Commissioner may, with the previous sanction of the Governor General in Council, make rules determining the principles by which the Settle-ment-officer shall be guided in the disposal of claims coming under this section.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.