Section 7 in The Bengal Revenue-Free Lands (Non-Badshahi Grants) Regulation, 1793
7. Revenue on lands exceeding 100 bighas, alienated prior to 1st December, 1790, to belong to Government.
- The revenue assessable under section 8 on land exceeding one hundred bighas of the measurement that may prevail in the pargana wherein it in may be situated, and whether lying in one village, or two or more villages, and alienated by any one grant made previous to the 1st December, 1790, and which may be adjudged or become liable to the payment of revenue, is declared to belong to Government.The land specified in this section, which may be adjudged liable to the payment of revenue, are to be considered as independent taluks.
