Section 28 in The Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819
28. Validity of farmans, sanads or grants to be carefully ascertained.
- First. - On the production of any written document purporting to be a farman of any King of Delhi or to be a sanad, parwana or other grant of any Wazir, or of any Nawab, Raja or other potentate or person formerly exercising authority in any part of the [territories of India] [Substituted by ALO for 'the Provinces and territories now subject to the British Government'.], it shall be the duty of the Revenue and Judicial Authorities before whom such document may be produced to ascertain the validity and authenticity of it, by reference to such offices and records, and by the examination of such living witnesses, as may be likely to lead to the due appreciation thereof; and the said authorities shall not receive such document in evidence merely on the credit of the seal, or other attestation impressed upon it, without some external evidence in corroboration of its authenticity.Such deeds not to be received unless registered. - Second. - Provided also that no document of the above description which may be produced to any Court or adalat shall be received, nor any proceedings held therein, nor any faith given thereto, unless it shall be proved that the said document has been duly registered under the Rules and Requisitions of Regulations 19 and 37,1793, [and 42, 1795] [Ben. Reg. 41 and 42 of 1795 and 31 and 36 of 1803 were repealed (except in certain areas) by the N. W. Provinces I and Revenue Act, 1873.] 8, 1800 [31 and 36 of 1803 and 7, 1808] [Ben. Regs. 7 of 1808 was repealed by Act 19 of 1871.] or unless due cause be shown for the non-registry.
