Section 14 in The Bengal Rent Settlement Act, 1879
14. Application of Act.
- The provisions of this Act shall apply to all settlement proceedings under [Regulation VIII of 1822] [The Bengal Land-revenue Settlement Regulation, 1822.] which may have been confirmed after the commencement of Bengal Act III of 1878 or which may hereafter be, confirmed or sanctioned by the Revenue-authorities from time to time empowered in that behalf by the [State Government] [Words 'Provincial Government' first substituted for the words 'Lieutenant-Governor' by The Government of India (Adaptation of Indian Laws) Order, 1937. Thereafter the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] whether such proceedings shall have been commenced before or after the commencement of the said Act.
