Section 22 in The Bengal Revenue-Free Lands (Badshahi Grants) Regulation, 1793
22. Grants not registered considered forfeited.
- After the expiration of the period limited for registering grants, all grants not registered within the prescribed time, and which may not be subsequently admitted on the register by the [State Government] [Words 'Provincial Government' substituted for the words 'Governor General in Council' by the Government of India (Adaptation of Indian Laws) Order, 1937 and the word 'State' subsequently substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], are declared forfeited, and the lands shall be assessed with revenue, agreeably to the rules prescribed for the decennial settlement.
