Section 15 in The Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819
15. [ Procedure when parties attend and produce title-deeds. [Modified by Bengal Reg. 9 of 1855, Section 5.]
- When the party whose lands it may be proposed to assess shall appear in conformity with the notice or summons, and shall deliver up his title-deeds the [Collector] shall give a receipt for them, and, after duly examining them shall deliver to the party a statement of the grounds on which his land may appear liable to assessment, with copies, on plain paper, of all documents on which his opinion may be founded.]The [Collector] [For the exercise of functions of Collectors by other officers, see Bengal Reg. 7 of 1822, Section 25.] shall then desire the party to deliver a written answer within seven days.]
