Section 3 in The Bengal Land-Revenue Settlement (Resumed Kanungos and Revenue Free Lands) Regulation, 1825
3. Tenures of minhadars so situated declared hereditary and transferable.
- The tenures of the minhadars which have been confirmed to them with the sanction of Government by the arrangement referred to in the preamble of this Regulation, or which may be so confirmed in conformity with the preceding Section are declared to be hereditary and transferable; but should they escheat to the Government, the parties possessing a zamindari interest or other proprietary right in the lands will be admitted to engage for the revenue subject to a fresh assessment to be adjusted on the actual assets under the general law.
