Section 28 in The Bengal Revenue-Free Lands (Non-Badshahi Grants) Regulation, 1793
28. Effect of registry of lands.
- It is expressly declared, however, that the registry of grants under this Regulation is not to be considered as an admission of the right of the person in whose name they may be registered to the property in the soil, or of his title to hold the lands exempt from the payment of revenue.Any person will be at liberty to sue him in the Diwani Adalat for the former, and he will be liable to be sued for the recovery of the latter by the Collector with the sanction of the Board of Revenue in the event of it appearing, to that Board that the lands are liable to the payment of revenue.
