Section 36 in The Bengal Revenue-Free Lands (Non-Badshahi Grants) Regulation, 1793
36. to 46. Registers of intermediate resumptions, and periodical registers; correction of errors in same; registry of disputed grants; liability of holders of grants to furnish information; to whom copies of periodical registers are to be sent; penalty for receiving bribes in connection with the registry of grants.
- Repealed by the Land Registration Act, 1876 (Bengal Act VII of 1876.)
