Bengal Revenue-Free Lands Regulation, 1800 1 to 18. Formation of pargana registers; divisions in same; period for preparing same; forms of register; materials for preparing same; repeal of certain enactments; explanation of the term "estate"; insertion in registers of alterations in annual revenue; copies of registers to be sent to Board of Revenue; new forms of registers; establishment. 19. Extension of period for registration of revenue free grants, and assessment thereafter of all unregistered lands. 20 to 22. Notice of establishment of new villages and by persons succeeding to landed property; Kanungos' records to be delivered to Collector.
The Bengal Revenue-Free Lands Regulation, 1800
Bengal Regulation 8 of 1800
WB594
[3rd July, 1800.]
A Regulation for [* * * * *] registers of estates paying revenue, and lands held exempt from the payment of revenue.
1 to 18. [Formation of pargana registers; divisions in same; period for preparing same; forms of register; materials for preparing same; repeal of certain enactments; explanation of the term "estate"; insertion in registers of alterations in annual revenue; copies of registers to be sent to Board of Revenue; new forms of registers; establishment.] - Repealed by the Land Registration Act, 1876 (Bengal Act VII of 1876).
- Extension of period for registration of revenue free grants, and assessment thereafter of all unregistered lands.- By section 26, [Regulation XIX, 1793,]section 21, [Regulation XXXVII, 1793,] [and the corresponding sections in Regulation XLI and [XLII], 1796,] all lands held exempt from the payment of revenue, which the holders may have omitted to register by the time prescribed in the publication therein referred to, are become subject to the payment of revenue, unless sufficient cause be shown, to the satisfaction of the [Central Government], for their not having been registered within the limited period.
It appearing, however, that the publications directed in section 25, [Regulation XIX, 1793,] section 20 Regulation XXXVII, 1793, [and the corresponding sections in Regulation XLI and XLII, 1795,] have not in every instance been made as therein directed (namely, the publication respecting lands held under badshahi grants in the principal cutcherry of the holders of such grants; and respecting other exempted lands in the principal cutcherry of every proprietor and farmer of land paying revenue to Government and of every [* * * *] Collector in lands held khas, by Government; or when the estate, farm or khas land may consist of two or more whole parganas, or portions of parganas in the principal cutcherry of each pargana or portions of parganas, in the principal cutcherry of each pargana or portior of a pargana comprised in such estate, farm or khas land), the Collector are hereby further directed, immediately on the receipt of this Regulation, to ascertain whether the publications above specified have been duly made as prescribed throughout their respective Collectorships; and, if not, they are to cause the same to be made without delay, in the manner prescribed, as well as in their own cutcherries, and in the cutcherries of the Diwani, Courts situated within their respective zilas: allowing the further period of one year from the date of such publications for the registry of the lands therein specified.
After the expiration of such period any unregistered land found to be held exempt from the payment of revenue is to be assessed, under the provisions contained in the above Regulations, whenever the same may be discovered.
and the Collectors are to enter lands so assessed (together with all other lakhiraj lands which may be brought upon the public assessment) in their succeeding so [* * * *] register of estates paying revenue, as well as in their register of intermediate mutations.
20 to 22. Notice of establishment of new villages and by persons succeeding to landed property; Kanungos' records to be delivered to Collector. - Repealed by the Land Registration Act, 1876 (Bengal Act VII of 1876.)
