Section 24 in The Bengal Land-Revenue Sales Regulation, 1812
24. Sales of entire estates not liable to be annulled on ground of some sharers not having obtained possession.
- It is hereby declared that sales made of entire estates for the recovery of arrears of public assessment are not liable to be annulled by the Courts of Judicature on the ground that one or more of the sharers may not have obtained possession of his or their interest in the property.The consideration of and decision on the expediency of selling the entire estate, or of disposing in the first instance of any particular part of it is hereby declared to reside in the Board of [Revenue] [As to the present constitution and powers of the Board of Revenue, see B. and O. Act 1 of 1913.] [* * *] [The Words 'and board of Commissioners, respectively,' Repealed by Act 12 of 1876.] subject to the control exercised by the [State] [Substituted by ALO.] Government, in its executive capacity, in matters connected with the public revenue.
