Section 11 in The Bengal Revenue-Free Lands (Non-Badshahi Grants) Regulation, 1793
11. How proprietors and farmers to recover revenue on lands specified in section 6.
- Proprietors or farmers of land, or dependent talukdars, who may deem themselves entitled to the revenue of any land of the description of that specified in section 6 situated in their respective estates, farms or taluks, are to institute a suit for the recovery of it in the Court of Diwani Adalat.Any proprietor or farmer of land, or dependent talukdar, or other person, subjecting such lands to payment of revenue, without having previously obtained a judicial decree for that purpose, shall be liable to be sued for damages by the parties injured.Where estates or dependent taluks may be held khas, the right of suing for the recovery of the revenue from the lands specified in section 6 is to be considered as vested in the party to whom the collections from the estate or taluk may be payable.If the estate or taluk be held khas by Government, the tahsildar or other officer is to sue for the revenue chargeable on such lands in the room of the proprietor, but under the directions of the Collector.
