Section 8 in The Bengal Land-Revenue Settlement Regulation, 1822
8. Letting of excess waste-lands. Allowance to zamindars.
- Where the waste-land belonging to or adjoining any mahal is very extensive, so as considerably to exceed the quantity required for pasturage, or otherwise usefully appropriated, it shall be competent to the Revenue-Officers to grant leases for the same to any persons who may be willing to undertake the cultivation in perpetuity, or for such periods as the [State] [Substituted by ALO.] Government shall determine; and to assign to the zamindar or others who may establish a right of property in the lands so granted an allowance equivalent to ten per cent, on the amount payable to Government by the lessees, in lieu and bar of all claims to or in the waste-lands, so granted, or such other perquisites or privileges as by the custom of the country they may appear in such cases entitled to receive.
