Section 4 in The Bengal Land-Revenue Settlement (Resumed Kanungos and Revenue Free Lands) Regulation, 1825
4. Foregoing Sections applied to certain lakhiraj resumption.
- The principles of Sections 2 and 3 of this Regulation shall be considered applicable to all cases of lakhiraj resumption under the general Regulations in force which may come within the favourable Rule of assessment contained in the second clause of Section 8, Regulation 19, 1793, in the State[s] of [Bengal] Bihar [and Orissa], it being the evident intention of the rule in question that it should be applied to persons who had been long in possession of the lakhiraj tenures made subject to assessment by the Regulation above cited, and whom it appeared equitable in consideration of their long possession, to leave in occupancy of the lands composing their respective tenures, at a moderate assessment, not exceeding a moiety of the annual rent produce.
