Section 11 in The Bengal Land-Revenue (Settlement and Deputy Collectors) Regulation, 1833
11. Intention of Rules as to malikana in Section 5, Regulation 7, 1822.
- It is hereby declared that the Rules concerning malikana contained in Section 5, Regulation 7 of 1822, were intended to have a prospective effect only, and to be applicable solely to settlements made under that Regulation, and to recusance tendered at the completion of such settlements.
