Section 12 in The Bengal Land-Revenue (Settlement and Deputy Collectors) Regulation, 1833
12. Village-accounts.
- It is further enacted that the village-accounts which are required to be kept in such manner and form as has heretofore been the custom, or in such other mode as may hereinafter be prescribed by the [Board] [Substituted by Act 1 of 1903, Schedule II for 'Board'.] of [Revenue] [For the present constitutions and powers of the Board of Revenue, see B. and O. Act 1 of 1913.] shall be prepared in duplicate sets-One for deposit in the office of patwari, and one for deposit in the office of Collector of the district in which the respective estates may be situated, and, wherever the office of a kanungo may be established, a third copy shall be prepared and deposited in that office.
