Section 11 in The Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819
11. Notice to such person.
- [* *] [The words 'First' repealed by Act 12 of 1876.]. - Whenever the Collector or person exercising the powers of [Collector,] [For the exercise of functions of Collector by other officers, see Bengal Reg. 7 of 1822, Section 35.] shall require the attendance of, any proprietor or farmer, or of any patwari or gumashta or other officer for the purpose stated in the above Section, he is to serve such proprietor or other person as aforesaid with a written notice under his official seal and signature, stating the purpose for which his attendance is required, the papers (if any) which he is to bring with him, and the period within which he is to attend.[* * * *] [Omitted by Act 12 of 1896.]
