Section 1 in The Exemptions from Land-Revenue (No. 1) Act, 1863
1. Power to authorise and guarantee continuance in perpetuity of land to revenue-free holders on terms and conditions agreed to.
- When the holders of lands in any of the said districts (except as is excepted in clause second of this section) held either wholly or partially exempt from the payment of Government land-revenue, whose title to exemption has not yet been formally adjudicated, shall have consented to submit to the terms and conditions hereinafter described, in preference to being obliged to prove their title to the exemption enjoyed by them, it shall be lawful for the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws in Council.] to finally authorize and guarantee the continuance, in perpetuity, of the said land to the said holders, their heirs and assigns, upon the said terms and subject to the said conditions.Exceptions.The excepted cases to which the authority of adjustment and guarantee, vested in the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws in Council.] by this provision, shall not extend, are the cases of lands held as follows:-
