Section 1 in The Bengal Land-Revenue (Settlement and Deputy Collectors) Regulation, 1833
1. Preamble.
- Experience having demonstrated the expediency of modifying certain enactments of Regulation 7 of 1822 [* * *] [The word 'and Regulation 4 of 1828', in the title and section 1, Repealed by Act 1 of 1903.], also of providing a more speedy and satisfactory mode of deciding such judicial questions as may be cognizable by officers of the Revenue Department under [that Regulation] [Substituted by the Amendment Act, 1903, for 'those Regulations'.] and of declaring the intent of the rules regarding malikana promulgated by Section 5, Regulation 7 of 1822; it having been found expedient likewise that measures should be adopted for enforcing the production of the village-accounts, and for rendering them accessible to all persons concerned having occasion to examine them; also that [persons] [Substituted for 'natives' by ALO.] or respectability should be employed in more important trusts connected with the revenue-administration; the following provisions have been enacted to be in force from the date of their promulgation.
