Section 5 in The Bengal Revenue-Free Lands (Badshahi Grants) Regulation, 1793
5. Collectors to attach revenue of lands in escheated grants.
- When a jagir or other life-grant shall escheat [to the Government] [Words 'to the Crown' first Substituted for the words 'to the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'Government' Substituted for the word 'Crown' by Adaptation of Laws Order, 1950.], the Collector is immediately to attach the revenue of the lands and report the circumstance to the Board of Revenue, who are to obtain the orders of the [State] [Word Substituted for the 'Provincial' by the Adaptation of Laws Order, 1950.] Government regarding the resumption of the grant.
