Section 3 in The Bengal Revenue-Free Lands (Badshahi Grants) Regulation, 1793
3. Certain grants made or confirmed since Diwani declared invalid. First.
- All badshahi grants for holding land exempt from the payment of revenue, which may have been made since the 12th August, 1765, by any other authority than that of Government, and which may not have been confirmed by Government, or by any officer empowered to confirm them are declared invalid.Procedure in cases of doubt of authority of officer confirming grant. Second. - If doubts shall be entertained by any Court as to the competency of the authority of any officer to confirm any such grant, the Court is to suspend its judgment and report the circumstances of the case to the[State] [ Word Substituted for the 'Provincial' by the Adaptation of Laws Order, 1950.] Government, to whom a power is reserved of determining finally whether the officer possessed competent authority to confirm the grant, or otherwise, and the Court, upon receiving the determination of the [State] [Word Substituted for the 'Provincial' by the Adaptation of Laws Order, 1950.] Government, shall decide accordingly.
