Section 8 in The Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819
8. [ Collector with sanction of Board may cause survey or measurement. [Sections 8 and 10 modified by Bengal Reg. 9 of 1825, and Section 11 extended by Bengal Reg. 7 of 1822, Section 19(2).]
- When an inquiry in regard to land of the nature of that described in the foregoing Section shall have been authorized, it shall be competent to the [Collector,] with the sanction of 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. & O. Act 3 of 1913.] previously obtained, to cause a survey or measurement to be made of all such lands, and of the estate to which such lands may be alleged to belong.]
