Section 11 in The Bengal Land-Revenue Settlement Regulation, 1822
11. Collectors forming such registry to proceed on basis of actual possession - First.
- The [Collector's] [For the exercise of the functions of Collectors by other officers, see Section 35.] proceedings in forming the registry above directed shall be founded on the basis of actual possession, and that officer shall, in every instance, be careful to record the precise nature of the authority on which the entries in his books may be made.In conformity with the above principle it shall be competent to the Collectors or other [Officers] [For the exercise of the functions of Collectors by other officers, see Section 35.] when making or revising settlements, or otherwise deputed to investigate and determine the circumstances of any mahal, and the tenures connected with it, to correct the errors or omissions of former settlements by admitting to engagements or entering on the public records the names of the persons found in the bona fide possession of land or in the receipt of rent under a proprietary title; and in such cases the [Collector] [For the exercise of the functions of Collectors by other officers, see Section 35.] will hold an official proceeding, explaining fully the grounds on which he may act.
