Section 2 in The Bengal Alluvial Land Settlement Act, 1858
2. Rights of under-tenants in alluvial land.
- Nothing contained in the preceding section shall affect the rights of any under-tenant in any alluvial land under the provisions of Clause I, Section 4, Regulation 11 of 1825.It shall be the duty of all officers making settlement of such land, whether the land be settled separately or incorporated with the original estate, to ascertain and record all such rights according to the rules prescribed in Regulation 7, 1822; and to determine whether any and what additional rent shall be payable in respect of the alluvial land by the person or persons entitled to any under-tenure in the original estate.The provisions of the said Regulation, so far as same may be applicable, are hereby declared to extend to all settlements made under this Act.[* * * *] [Repealed by Act 1 of 1903.]
