Section 15 in The Bengal Revenue-Free Lands (Badshahi Grants) Regulation, 1793
15. Transfer of grants.
- Altamgha, aima and madadmash grants are to be considered as hereditary tenures.These and other grants, which from the terms or nature of them may be hereditary and are declared valid by this Regulation, or which have been or may be confirmed by [the Government] [Words 'the Crown' Substituted for the words 'the British Government' by the Government of India (Adaptation of Indian Laws) Order, 1937 and then the word 'Government' Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], or any of its officers possessing competent authority to confirm them, are declared transferable by gift, sale or otherwise, and all persons succeeding to such grants, by whatever mode, are required to register their names in the office of the Collector, within six months after they may succeed to the grant.But all such purchases are to be considered as made at the risk of the purchaser; and in the event of the grant not proving to be hereditary, or not to have been made or confirmed by [the Government] [Word 'the Crown' substituted for the words 'the British Government' by the Government of India (Adaptation of Indian Laws) Order, 1937 and then the word 'Government' substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], or its officers possessing competent authority, the transfer is not to preclude the land from being subjected to the payment of revenue under this Regulation.Jagirs are to be considered as life-tenures only, and with all other life-tenures are to expire with the life of the grantee, unless otherwise expressed in the grant.
