Section 17A in The Bengal Patni Taluks Regulation, 1819
17A. [ Registration of names of successors to, and transferees of, patni taluks. [Section 17A inserted by Bengal Act 15 of 1940.]
- When succession to or transfer by sale, gift or otherwise of a patni taluk takes place, or in case of succession or transfer taking place before the commencement of the Bengal Patni Taluks Regulation (Amendment) Act, 1940, within one year from the date of such commencement, the person succeeding or the transferee, as the case may be, shall give notice of the succession or transfer and of his name and address to the Collector in such form, as may be prescribed by the [State] Government.He shall also pay to the Collector such fee for the service of the notice on the zamindar as may be specified by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.The Collector shall cause the notice to be served on the zamindar named in the notice or his common agent, if any, in such manner as may be prescribed by rules to be made by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government :Provided that, where at the instance of the person succeeding, mutation is made in the rent-roll of the zamindar within six months of the succession, the person succeeding shall not be required to give notice under this section.A person becoming entitled to a patni taluk by succession or by transfer shall not be entitled to receive by registered post the notices referred to in clauses second and third of section 8, unless the duties imposed upon him by this section have been performed.In this section the words "person succeeding", "transferee", "purchaser" and "the person becoming entitled to a patni taluk by succession or by transfer" include the successors-in-interest of such persons, but do not include the zamindar where he is the sole zamindar.This section shall apply to the transfer or succession to a share or a portion in a patni taluk.]
