Section 35 in The Bengal Revenue-Free Lands (Badshahi Grants) Regulation, 1793
35. to 41. Registry in case of propriety right being under litigation; penalty for not furnishing information; to whom copies of periodical registers are to be seat; registers to be carefully preserved; from what materials the periodical register commencing with 1207 and subsequent registers, are to be formed; penalty for receiving bribes.
- Repealed by the Land Registration Act, 1876 (Bengal Act VII of 1876).
