Section 6 in The Bengal Revenue-Free Lands (Non-Badshahi Grants) Regulation, 1793
6. To whom revenue assessed on lands, not exceeding 100 bighas alienated before 1st December, 1790, is to belong.
- The revenue assessable under section 9 on land not exceeding one hundred bighas of the measurement that may prevail in the pargana wherein it may be situated, and whether lying in one village, or two or more villages and that may have been alienated by any one grant made previous to the 1st December, 1790, and which may be adjudged or become liable to the payment of revenue, shall belong to the person responsible for the discharge of the revenue of the estate or dependent taluk in which the land may be situated, notwithstanding anything said in section 8, Regulation I 1793;and he shall not be liable to the payment of any additional revenue on account of the assessment which may be chargeable on such lands during the continuance of the engagement under which he may pay the revenue of such estate or dependent taluk, when the land may be so adjudged liable to the payment of revenue.If the estate or dependent taluk shall be held khas, when the lands are decreed liable to the payment of revenue, the amount is to be collected by, and paid to whomsoever the rents and revenue of the estate or taluk may be payable, until a settlement shall be concluded for the revenue of it, either with the proprietor or a farmer.The land which may be so adjudged subject to the payment of the revenue is to be considered as a dependent taluk.
