Section 27 in The Bengal Revenue-Free Lands (Non-Badshahi Grants) Regulation, 1793
27. Grants not registered within prescribed period, etc., invalid.
- After the expiration of the period limited for registering grants, all grants not registered within the prescribed time, and which may not be subsequently admitted on the register by the [State] [Word Substituted for the word 'himself' by the Government of India (Adaptation Indian of Laws) Order, 1937.] Government, are declared invalid, as far as regards the exemption from the payment of revenue, and the land shall be assessed with revenue as directed in section 26.
