Section 6 in The Bengal Land-Revenue Settlement Regulation, 1822
6. First. - Revenue-officers may revise settlement of estates of which existing leases shall be extended under section 2 during continuance of such extended lease.
- In cases wherein the existing engagements may be continued under the rule contained in section 2 of this Regulation, it shall and may be lawful for the Collectors, with the sanction of the Board, [***] [Words 'of Commissioners' omitted by Act 16 of 1874.] to enter at any time in the course thereof on a revision of the settlement notwithstanding such continuance of the existing leases, and to adopt such measures as may be requisite for ascertaining and determining the extent and produce of the lands, and the amount of jama properly demandable therefrom, and for procuring and recording the fullest possible information in regard to the rights, interests, privileges and properties of the agricultural community, and to determine the same, with the same powers and authority as they now are or may hereafter be entitled to exercise in forming the settlement of estates open to re-assessment.Second. - Revision of settlement, how made. - The said revision of the settlement shall be made village by village and mahal by mahal; and such number of mahals shall be revised in each year, as the Board, under the orders of the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], may direct.Third. - Revision of settlement not to operate to alter jama payable on account of lands included in existing engagements. - Such revision of the settlement shall not operate to disturb the existing engagements during the period for which they may be continued under the provisions of section 2 of this Regulation in so far as such engagements relate to the amount of jama demandable by Government; but the said engagements shall be held and considered to include only such villages and lands as may be specified in the proceedings or accounts of the settlement last concluded; and, if on the revision of the settlement of any mahal it shall be found that there has been any material error or concealment of lands belonging to such mahal, the Collector shall be authorized, subject to the orders of the Board, separately to assess the lands so withheld from the knowledge of the Revenue-authorities, in the same manner and with the same powers as he would assess an unsettled mahal:Provided also that nothing in this or the preceding sections shall be construed to prevent the Revenue-officers from passing and enforcing such orders in regard to the rights and interests to be enjoyed by the different classes of persons connected with any mahal, during the period for which the existing settlement has been extended, as they may or shall be authorized to pass or enforce when adjusting the assessment of an unsettled mahal.Fourth. - Revision of settlement in Conquered Provinces and Bundelkhand. - Repealed by Act 1 of 1903.
