4. Settlement proceedings not affected by certain enactments.
- Nothing contained in section 51 of [Regulation VIII of 1793] [The Bengal Decennial Settlement Regulation, 1793.] or in sections 13, 14 and 17 of [Act X of 1859] [The Bengal Rent Act, 1859.], [* * * * *] [Words and figures 'or in sections 14, 15 and 18 of Bengal Act VIII of 1859' repealed by Act I of 1903.,] shall affect any settlement proceeding under [Regulation VIII of 1822] [The Bengal Land-revenue Settlement Regulation, 1822.] or under any other law for the time being in force for the regulation of settlements of land-revenue.
