Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 7 in The Bengal Land-Revenue Settlement Regulation, 1825

7. Lands held free of assessment to be specified in proceedings.

- The particulars of all lands held free of assessment within all villages and mahal of which the settlement may be made under the provisions of Regulation 7, 1822, shall be fully recorded in the proceedings of Collector or other officer making the settlement.