Section 26 in The Bengal Land-Revenue Sales Regulation, 1812
26. [ Appointment by Judges of managers of Joint undivided estates.] [The word 'and Regulation 4 of 1828', in the title and section 1, Repealed by Act 1 of 1903.]
- In convenience to the public and injury to private rights having been experienced in certain cases from disputes subsisting among the proprietors of joint undivided estates it is hereby enacted that whenever sufficient cause shall be shown by the Revenue Authorities, or by any of the individuals holding an interest in such estates, for the interposition of the Courts of Judicature, it shall be competent to the Zila [* * *] [The Words 'and City' Repealed by Act 1 of 1903.] Judges to appoint a person, duly qualified and under proper security, to manage the estate; that is, to collect the rents and discharge the public revenue and provide for the cultivation and future improvement of the estate [* * * *] [Portion of Section 26 which was repealed by Act 16 of 1874, is omitted.]
