Section 4 in The Bengal Land-Revenue Settlement Regulation, 1822
4. Admission of particular persons to engage for payment of revenue, not to bar Revenue officers from interfering to adjust rights of other persons or classes.
- In admitting particular parties to engage it was in no degree the intention of Government to compromise private rights or privileges, or to vest the sadar malguzars with any rights not previously possessed by them, excepting in so far as their interest in the land for which they may have engaged might be improved by the limitation of the Government demand, or otherwise by the resignation in their favour of rights previously vested in Government itself, or as it may have been found necessary, with a view to the punctual realization of the public dues, to vest the sadar malguzar, by special Regulation, with authority of distraint, or other powers of coercion over the under-tenants.On the contrary, it is the anxious desire of Government, and the bounden duty of its officers, to secure every one in the possession of the rights and privileges which he may lawfully possess or be entitled to possess.In pursuance of this principle, it is hereby declared and enacted that nothing in the above provisions for extending the existing leases, or in the stipulations of the existing settlements, do or shall be construed to bar the Revenue-Officers, duly empowered in that behalf, from interfering to adjust the respective rights of the sadar malguzars and their under-tenants; nor shall any claims to a remission or abatement of revenue be admitted on the ground of any decision or order passed in that behalf; but, if such decision or order shall operate materially to reduce the profits derived by any zamindar or malguzar from the mahal owned or managed by him, it shall be competent for such zamindar or malguzar to relinquish his engagements, and the Revenue Officers shall in such case proceed to make a settlement of the mahal de novo.
