Section 5 in The Bengal Kanungos and Patwaris Regulation, 1819
5. Collector may nominate and appoint patwari in certain cases.
- In all cases in which any village or villages, or any lands whatsoever the accounts of which may be kept by a single patwari, shall be held by two or more persons under distinct engagement, it shall be competent to the [Collector] [See the Bengal Land Revenue Settlement Regulation, 1822, Section 35.], with the approval of the [Board of Revenue] [See the B. and O. Board of Revenue Act, 1913.] or other authority exercising the powers of that [Board,] [See the B. and O. Board of Revenue Act, 1913.] to assume the direct nomination and appointment of such patwari, with or without a reference to the proprietors.But in all such cases the [Collector] [See the Bengal Land Revenue Settlement Regulation, 1822, Section 35.] shall deviate as little as possible from established usage, and shall be careful to consult the inclinations, and maintain the interests, of all persons connected with the mahals in question.
