Section 7 in The Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819
7. What inquiry to be made.
- In cases of land supposed to be liable to assessment under the provisions of Section 3 of this Regulation, the [Collector or other officer] [For the exercise of functions of Collectors by other officers, see Bengal Reg. 7 of 1822, Section 35.] exercising the powers of Collector shall institute a full and particular inquiry into the circumstances and condition of the land in question at the period of the decennial settlement, and, in cases of alluvion land, into the period of its formation.
