Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Bengal Presidency - Section Section 12 in The Bengal Revenue-Free Lands (Non-Badshahi Grants) Regulation, 1793 12. to 14. Suits by Collectors for the recovery of invalid lakhiraj. - Repealed by the Bengal Land-revenue Assessment (Resumed Lands) Regulation, 1819 (II of 1819).
