Section 7(a) in The Bengal Rent Settlement Act, 1879
(a)Whenever the Settlement-officer shall find any person holding as an under-tenant, he shall first ascertain and record whether the tenure so held is binding as against [the Government] [Words 'the Crown' first substituted for the words 'the Government' by Government of India (Adaptation of Indian Laws) Order, 1937. Thereafter the word 'Government' substituted for the word 'Crown' by Adaptation of Laws, Order, 1950.].
