Section 22 in The Bengal Land-Revenue (Settlement and Deputy Collectors) Regulation, 1833
22. Their proceedings how recorded and how appealable.
- All proceedings held by a Deputy Collector appointed under this Regulation shall be recorded in his own name and on his own responsibility, subject to the revision and control of the [Collector] [For the exercise of functions of collectors by other officers, see Bengal Reg. 7 of 1822.] and appealable to the superior authorities in the usual course.
