Section 7 in Bengal Eastern Frontier Regulation, 1873
7. Acquisition of interest in land by other than Natives of districts comprised in preamble. -
It shall not be lawful for any [* * * * * *] [Words omitted by the Adaptation of Laws Order, 1950.] person, not being a native of the districts comprised in the preamble of this Regulation, to acquire any interest in land or the product of land beyond the said 'Inner Line" without the sanction of the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950, respectively.] or such office as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950, respectively.] shall appoint in this behalf.Any interest So acquired may be dealt with as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950, respectively.] or its said officer shall direct.The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950, respectively.] may also, by notification in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], extend the prohibition contained in this section to any class of persons. Natives of the said districts, and may from time to time in like manner cancel or vary such extension.
