Bengal Land-Revenue Settlement Regulation, 1828 1. Preamble. 2. First, Second, Third. Collectors making or revising settlements empowered to try all questions of property in or possession of lands.
The Bengal Land-Revenue Settlement Regulation, 1828
Bengal Regulation 4 of 1828
WB454
[7th August, 1828.]
[* * * *].
- Preamble.- Repealed by Act 1 of 1903.
- First, Second, Third. - Collectors making or revising settlements empowered to try all questions of property in or possession of lands.- Repealed by Regulation 9 of 1833.
Fourth. - Period during which Collectors are to be considered to be engaged in making and revising settlements. - To prevent doubts as to the period for which Collectors and other officers [ vested with the powers of a Collector] are to possess the powers vested in them [* * *] by Regulation 7, 1822, in regard to any mahals of which the settlement may have been, or may be about to be made or revised, it is hereby declared and enacted that they shall be held, and considered to be engaged in making and revising such settlement from the date on which they have issued or may issue orders for adjusting the boundaries, for measuring any of the lands or for making a census of the inhabitants of any village or portion of a village belonging to such mahal, of which intimation shall be given to the Magistrate or Joint Magistrate within whose division the village shall be situated, up to the day on which they may be informed that the settlement, as made and revised by them, has been finally confirmed [by the State Government].
During the aforesaid period [* *] Magistrates and Joint Magistrates [* *] shall be guided, in respect to such mahals, by the provisions of clause Second, section 34, Regulation 7, 1822, by which they were required to refer to the Revenue-authorities disputes regarding lands, premises, crops, watercourses and the like.
And all police-officers are required to give immediate and efficient support to Collectors and other Revenue-officers in the execution of their duties.