Section 23 in The Bengal Revenue-Free Lands (Badshahi Grants) Regulation, 1793
23. Effect of registry of grants.
- It is expressly declared, however, that the registry of a grant under this Regulation is not to be considered as an admission of the right of the person in whose name it may be registered, to the property in the soil, nor of the validity of his grant.Any person will be at liberty to sue in, the Diwani Adalat for the former, and he will be liable to be sued for the resumption of the grant by the Collector, with the sanction of the Board of Revenue, in the event of it appearing to that Board that the grant is invalid.
