Section 9 in The Bengal State Prisoners Regulation, 1818
9. Attachment of estates by order of Government without decision of Court.
- Whenever the [State]Government, for the reasons declared in the preamble to this Regulation, shall judge it necessary to attach the estates or lands of any zamindar, Jagirdar, taluqdar, or other person, without any previous decision of a Court of Justice, or other judicial proceeding, the grounds on which the Resolution of Government may have been adopted, and such other information connected with the case as may appear essential, shall be communicated [ - ] [Omitted by the Adaptation of Laws Order, 1937. ] to the Judge and Magistrate of the district in which the lands or estates may be situated [ - ] [[ Omitted by ibid Inserted by Act 12 of 1891] [add] [Inserted by Act 12 of 1891.] to the Sadr Diwani Adalat and Nizamat Adalat.
