Section 48 in The Bengal Revenue-Free Lands (Non-Badshahi Grants) Regulation, 1793
48. Saving of grants made or confirmed by late superintendents of the bazi-zamin daftar.
- No part of this Regulation is to be considered to annual any grants for holding land exempt from the payment of revenue, made or confirmed by the late superintendents of the bazi-zamin daftar in [West Bengal] [Words substituted for the word 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.], in virtue of the powers vested in them.
