Section 4 in The Bengal Revenue Commissioners Regulation, 1829
4. Commissioners to have powers of Boards of Revenue and Courts of Wards. First.
- The said Commissioner shall, until otherwise specially provided for by law, possess and exercise within the several districts comprised in their respective divisions the powers and authority now vested in the Boards of Revenue and Courts of Wards, subject to the control and direction of a Sadar or Head Board, to be ordinarily stationed at the Presidency, unless otherwise directed by the [State Government] [Words 'Provincial Government' first Substituted for the words 'Governor General in Council' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter, the word 'State' substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.], and to such restrictions and provisions as the [State Government] [Words 'Provincial Government' first Substituted for the words 'Governor General in Council' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter, the word 'State' substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] or the said Sadar Board; with [its] [Words Substituted for the word 'his' by Government of India (Adaptation of Indian Laws) Order, 1937.] authority or sanction, may prescribe.Sadar Board and Commissioners how guided as to form of their revenue-proceedings. Second. - In regard to the form of their proceedings in the Revenue Department, the Commissioners and the Sadar Board shall be guided by such orders as the [State Government] [Words 'Provincial Government' first Substituted for the words 'Governor General in Council' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter, the word 'State' substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] may from time to time issue, and it shall be competent to the [State Government] [Words 'Provincial Government' first Substituted for the words 'Governor General in Council' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter, the word 'State' substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] to fix the stations at which the Board and the Commissioners, when not employed on the duties of circuit, shall reside, at such places within the territories belonging to this Presidency as may from time to time be deemed expedient.When tract within jurisdiction of Magistrate of one division is under Collector of another division. Third. - Provided also that, in cases in which any tract of country that belongs to the jurisdiction of a Magistrate or Joint Magistrate of one division may be under the authority of a Collector or Deputy Collector attached to another division the [State Government] [Words 'Provincial Government' first substituted for the words 'Governor General in Council' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] shall determine, [by order] [Words Substituted for the words 'by an order in Council' by Government of India (Adaptation of Indian Laws) Order, 1937.], the nature and extent of the powers to be exercised in regard to the revenue affairs of such tract by the Commissioners respectively with whose divisions it may be so jointly connected.
