Section 4 in The Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819
4. Application of existing Rules to grants for holding lands under mukarrari or other tenures.
- The several Rules prescribed in Regulations 19 and 37 of 1793 [* * * *] [The words and figures 'and Regulations 41 and 42 of 1795, Regulations 31 and 36 of 1803, Regulation 8' repealed by Act 12 of 1891.]and 12 of 1805 for determining the validity of grants for holding lands exempt from the payment of public revenue, are hereby declared applicable to grants for holding lands under mukarrari or other tenures limiting the demand of the [Government] [Substituted by ALO for the words, 'the Crown'.]:Proviso. - Provided, however, that nothing in this Section shall be construed to affect the Rules contained in Regulation 8, 1793, relative to the assessment of lands held under valid grants or leases of the above nature [* * *] [The words and figures 'nor to alter the provisions contained in Regulation 1, 1815, by which tenures of that descriptions are declared liable to assessment on the death of the grantee.' repealed by Act 12 of 1891.]
