Section 26 in The Bengal Revenue-Free Lands (Non-Badshahi Grants) Regulation, 1793
26. Lands not registered within prescribed time.
- If any person in possession of any such grant of land now held exempt from the payment of revenue shall omit to register it by the time prescribed in the publication) together with as accurate a detail of the particulars thereby required as he may be able to furnish, the land included in the grant shall, by such omission, become subject to the payment of revenue in the same manner as if it had been adjudged liable to the payment of revenue by a final decree of a Court of Judicature, and the Collector, if the land shall exceed one hundred bighas, shall proceed to assess the lands accordingly; and, if it shall be under one hundred bighas, the party to whom the revenue of the land may be payable under section 6 is empowered to assess the lands as therein directed.The [State] [The Bengal Permanent Settlement Regulation, 1793.] Government, however, reserves to [itself] [Word Substituted for the word 'himself' by the Government of India (Adaptation Indian of Laws) Order, 1937.] the power of admitting any grant upon the register after the expiration of the prescribed time, in the event of the possessor of the land showing good and sufficient cause, to, [its] [Word substituted for the word 'him' by the Government of India (Adaptation Indian of Laws) Order, 1937.] satisfaction, for not having registered it within the limited period, and the Board of Revenue are to report to the [State] [Word Substituted for the word 'himself' by the Government of India (Adaptation Indian of Laws) Order, 1937.] Government every case in which persons who may have omitted to register their grants as required may appear to them entitled to have their grants admitted upon the register.
