Section 5 in The Bengal Land-Revenue (Settlement and Deputy Collectors) Regulation, 1833
5. When Collector making settlement considers arbitration necessary he may fix period for production of award.
- In addition to Section 33, Regulation 7 of 1822 it is hereby enacted that whenever any judicial question may be pending before a [Collector] [For the exercise of functions of Collectors by other officers, see Bengal Reg. 7 of 1822.] or other officer employed in making settlements under the provisions of Regulation 7 of 1822,in which the interests of justice may, in the opinion of such officer, require that the case be decided by arbitration, it shall be lawful for him to fix, under the instructions with which he may be furnished by the superior Revenue authorities, a period within which the parties must produce the award.
