Bengal Patni Taluks Regulation, 1820 1. Preamble. 2. First. - Rules of Regn. 8, 1819, for periodical sales for zamindar's arrears of rent extended to other sales for rent.
The Bengal Patni Taluks Regulation, 1820
Bengal Regulation 1 of 1820
WB507
[11th January, 1820.]
A Regulation for providing that all sales of certain taluks made answer-able by sale for arrears of the zamindar's rent shall be conducted in the mode prescribed by Regulation 8, 1819, for the sales therein described.
- Preamble.- Whereas it has been omitted to provide in the rules of Regulation 8, 1819, whether, in case the proprietor of an estate paying revenue to Government should desire to bring to sale a saleable tenure of the nature defined in clause first, section 8, of that Regulation, for the realization of arrears of rent due thereupon, by any legal process other than that prescribed by the secondandthird clauses of the said section, such sale should be made in the public manner provided for the periodical sales therein described;
And whereas it is consonant with justice, and was intended by the said Regulation, that, in every case of the sale of such tenures for arrears of the zamindar's rent, the sale should be public, for the security of the interests of the owner of the tenure sold, which object can in no manner be duly secured except the sales to be so made be conducted by an officer of Government in the same manner as the periodical sales provided for by section 8 of the said Regulation;
the following additional rule has accordingly been passed by the Governor General in Council, to take effect, from the date of its promulgation, within the several districts of Bengal, including Midnapore:-
- First. - Rules of Regn. 8, 1819, for periodical sales for zamindar'sarrears of rent extended to other sales for rent. - Whenever the proprietor of an estate paying revenue to Government shall desire to cause any tenure of the nature of those described in clause first, section 8, Regulation 8, 1819, to be sold for arrears of rent due to him on account thereof, and shall, under any summary process authorised by [law] have acquired the right of causing such sale to be made, the same shall be conducted, after application from the zamindar, by the Registrar or acting Registrar of the Zilla [* * * * *] Court, or, in his absence, by the person in charge of the office of Judge of the district in the mode prescribed by Regulation 8 above quoted for periodical sales.
Second. - Notice by proclamation. - Ten days' notice shall be given before proceeding to sale, by proclamation to be stuck up at the cutcherry of the Court and at that of the Collector of the district.
Third. - Rules extended to sales hereunder. - The rules of sections 9, 11, 13, 15, and 17, Regulation 8, 1819, are extended to all sales made after the manner herein provided.
