Section 20 in The Bengal Revenue-Free Lands (Non-Badshahi Grants) Regulation, 1793
20. Transfer of grants.
- Grants of land, which from the terms of the grant or the nature of the tenure are hereditary, and are declared valid by this Regulation, or which have been or may be confirmed by the [Government] [Word Substituted for the word 'Crown' by Adaptation of Laws Order, 1950.], or any of its officers possessing competent authority to confirm them, are declared transferable by gift, sale or otherwise;and all persons succeeding to such grants, by whatever mode, are required to register their names in this office of the Collector within six months after they may succeed to the grant.But all such purchases are to be considered as made at the risk of the purchaser; and in the event of the grant not proving to be hereditary, or not to have been made or confirmed by the [Government] [Word Substituted for the word 'Crown' by Adaptation of Laws Order, 1950.], or its officers possessing competent authority, the transfer is not to preclude the land from being subjected to the payment of revenue under this Regulation.
