Section 17 in The Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819
17. Witnesses for and against claim of Government to be examined.
- On receiving the answer of the party the [Collector] [For the exercise of functions of Collectors by other officers, see Bengal Reg.7 of 1822, Section 35.] shall summon any witnesses he may deem necessary to support the claim of Government, with any which the party may desire to have summoned on his behalf, and shall take their depositions in judicial form, and in the presence of the party or his authorized agent.
