Section 9 in The Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819
9. Collector may summon patwaris, and require accounts and examine on oath.
- It shall likewise be competent to the [Collector,] [For the exercise of functions of Collector by other officers, see Bengal Reg. 7 of 1822, Section 35.] in all cases of inquiry held under the provisions of this Regulation, to summon the patwari, gumashta or other person by whom the accounts relating to the lands proposed to be assessed, or to the estate to which the lands may be alleged to belong, are kept and to require him to produce all accounts relating to such lands or estate, and to examine him on [oath,] [For oath, see Act 10 of 1873.] to the truth of such accounts, and on any other matter relating to such accounts, or regarding such lands or estate, in the manner specified in Section 22, Regulation 12 of 1817.
