Section 24 in The Bengal Revenue-Free Lands (Non-Badshahi Grants) Regulation, 1793
24. Time for registry of grants.
- All persons actually holding lands exempt from the payment of public revenue, whether exceeding or under one hundred bighas, in virtue of grants made previous to the 1st December, 1790, and whether made or confirmed by the Government of the country; for the time being, or any other authority, shall be allowed one year from the date of the publication prescribed in the following section to register the required particulars respecting their grants in the office of the Collector of the revenue of the zila in which the lands may be situated.
