Section 51 in The Bengal Land-Revenue Sales Act, 1859
51. Protection of talukdari tenures pending inquiry, in case of sale of parent estate for arrears of revenue.
- Tenures and farms of the third exceptional class described in Section 37 of this Act, for the special registration of which application shall be made within the prescribed time, and in respect of which the Collector shall have commenced the inquiry prescribed in Section 42, shall in case of the sale of the parent estate for arrears of revenue, be protected pending the duration of such inquiry and shall be protected eventually by registration, if the final award of the Revenue-authorities upon such application be in favour of the claimant.
