Section 47 in The Bengal Revenue-Free Lands (Non-Badshahi Grants) Regulation, 1793
47. Rules respecting life-grants applicable to grants for a term.
- All the rules in this Regulation respecting lands now held, or that may be claimed to be held, exempt from the payment of revenue, under life-grants made previous to the date of the Company's accession to the Diwani, are to be considered equally applicable to grants made previous to that date for a term only.
