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Bengal Presidency - Section

Section 2 in The Calcutta Land-Revenue Act, 1850

2. Lakhiraj tenures. -

Lakhiraj tenures of land in Calcutta, of which uninterrupted possession has been held exempt from assessment for sixty years, shall be valid : no other lakhiraj tenures of land in Calcutta shall be deemed valid unless the same are or shall be held under an unexpired grant from the British Government.