Section 4 in The Bengal Land-Revenue Sales Regulation, 1812
4. [ No attachment of lands on part of the State Government or purchaser at public sales, entitled to annul existing leases within year. [For the local repeal of Sections 4 and 26, see footnote under under Section 3 of this Regulation.]
- [* * * *] Neither any person deputed to attach lands on the part of the [State] [Substituted by ALO.] Government, nor purchasers at the public sales, shall be deemed entitled to annul existing leases within the year in which the attachment or sale may have taken place, on the ground that such leases were evidently collusive, without a decision to that effect in a Court of Judicature [* * * *] [The Words 'the case to be tried as a summary unit under Regulation 7, 1799' Repealed by Act 16 of 1874.]
