Section 7 in The Bengal Land-Revenue (Settlement and Deputy Collectors) Regulation, 1833
7. Procedure of panchayat.
- After duly considering the statements and evidence offered by the parties or, in case of the default or recusance of either the statements and evidence produced by the party in attendance, the panchayat shall declare their opinions, and judgement shall be recorded according to the sentence of the majority.The superior Revenue authorities will from time to time issue such rules of practice for the guidance of the officers employed on this duty, or the panchayats as they may consider necessary.
