Section 32 in The Bengal Land-Revenue Settlement Regulation, 1822
32. Periodical reports by Collector to Boards.
- The Collectors shall transmit to the the [Board] [Word substituted for the word 'Boards' by Act 1 of 1903.] such periodical reports of the causes decided by, or depending before, them as the [Board] [Word substituted for the word 'Boards' by Act 1 of 1903.] may direct, and the [Board] [Word substituted for the word 'Boards' by Act 1 of 1903.] will also furnish [to the State Government] [Words 'to the Provincial Government' first substituted for the words 'to Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] such abstracts of those reports, and such reports in the cases received and determined by them in appeal, as the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] shall from time to time require.
