Section 43 in The Bengal Land-Revenue Sales Act, 1859
43. [] [For limitation of time for making applications for registry of tenures under Sections 40,43 or 44, see the Bengal Act 3 of 1867 vide section 2.] Registration of leases of certain lands.
- Leases of lands of the description specified in the fourth exceptional class in Section 37 may be registered, at the option of the holders in the manner and under the Rules hereinbefore provided for the registry of talukadari and other similar tenures.
