Section 20 in The Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819
20. Procedure on completion of inquiry.
- Having closed his proceedings, the [Collector] [For the exercise of functions of Collectors by other officers, see Bengal Reg.7 of 1822, Section 35.] shall record his opinion in a [* *] [The word 'Persian' repealed by Act of 1874.] rubakari detailing the grounds on which it is founded, and whether the lands appear liable to assessment or otherwise, and shall forward his proceedings to the Board of Revenue or other authority exercising the powers of that [Board] [For the present constitution and powers of the Board of Revenue, see B. and O. Act 1 of 1913.] in such mode as may be directed by that authority, furnishing the party at the same time with a copy on plain paper of the final rubakari aforesaid, and reporting his having done so to the [Board or other authority] [For the present constitutions and powers of the Board of Revenue see B. and O. Act 1 of 1913.] as aforesaid.
