Section 4 in The Bengal Revenue-Free Lands (Non-Badshahi Grants) Regulation, 1793
4. Disputes regarding proprietary rights.
- This Regulation, as far as regards lands alienated previous to the 1st December, 1790, respects only the question whether they are liable to the payment of revenue or otherwise.Every dispute or claim regarding the proprietary right in lands alienated previous to that date, and which, in conformity to this Regulation, may become subject to the payment of revenue, is to be considered as a matter of a private nature, to be determined by the Courts of Diwani Adalat, in the event of any dispute or claim arising respecting it between the event of any dispute or claim arising respecting it between the grantee and the grantor, or their respective heirs or successors.The grantees, or the present possessors, until dispossessed by a decree of the Diwani Adalat, are to be considered as the proprietors of the lands, with the same right of property therein as is declared to be vested in proprietors of estates or dependent taluks (according as the land may exceed or be less than one hundred bighas as specified in sections 6, 7 [* * * *] [The word and figure 'and 21' repealed by Act XII of 1891, are omitted.]), subject to the payment of revenue, and they are to execute engagements for the revenue with which their lands may be declared chargeable, either to Government, or to the proprietor of farmer of the estate in which the lands may be situated, or to the officer of Government (according as the revenue of the estate in which the land may he situated may be payable by the proprietor or a farmer, or collected khas), under the rules for the decennial settlement.If by the decision of the Diwani Adalat the proprietary right in the land shall be transferred, the person succeeding thereto is, in like manner, to be responsible for the payment if the revenue assessed or chargeable thereon.
