Section 19 in The Bengal Revenue-Free Lands (Badshahi Grants) Regulation, 1793
19. Time for registry.
- All persons actually holding lands exempt from the payment of public revenue under badshahi grants, and whether made or confirmed by the Government of the country for the time being or by whatever authority, shall be allowed one year from the date of the publication prescribed in the following section, to register the required particulars respecting their grants in the office of the Collector of the Revenue of the zila in which the lands may be situated.
